SUBHASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present third bail application has been filed by the petitioner under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.243/2019, Police Station Sadar Suratgarh, District Sriganganagar for the offences punishable under Ss. 8/22 and 29 of the NDPS Act.

(2.) The second bail application was dismissed on 27/7/2022 by this Court.

(3.) Learned counsel for the petitioner submits that the statements of Pawan Kumar (PW-1), Digpal Singh (PW-2), Investigating Officer and Jaipal Singh (PW-3), Seizure Officer have been recorded before the learned trial Court. He further submits that till date, only three witnesses have been examined, out of total sixteen witnesses and trial is yet pending.