PREM KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The second application for bail has been filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') in connection with FIR No. 42/2019 registered at Police Station Ghamoorwali, District Sriganganagar for the offences under Ss. 8/22 & 29 of NDPS Act.

(2.) Applicant's first bail application was dismissed vide order dtd. 7/6/2021 as not pressed, with a liberty to file a fresh bail application after recording the statements of Investigating Officer and Seizure Officer.

(3.) Mr. Dadhich, learned counsel for the applicant submitted that trial is continuing since 2019 and in spite of passing the period of more than five years, the same has not yet been concluded.