HARJINDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This third application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with FIR No.153/2020 registered at Police Station Rawala, District Sri Ganganagar, for offences under Ss. 8/22 and 29 of NDPS Act.

(2.) As per the prosecution, on 31/7/2020, team of Police Station Rawala recovered total 17000 tablets containing Tramadol Salt and Tredol DM from the house of the present petitioner. He was arrested on the spot.

(3.) Learned counsel submitted that the petitioner is in custody since 1/8/2020. It was also submitted that trial against the petitioner has commenced but in last more than 3 years and 7 months, out of total 14 cited prosecution witnesses, only 2 witnesses have been examined till date. Learned counsel submitted that the delay in trial before the competent criminal court is not at all attributable to the present petitioner.