RISHPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This fourth application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with FIR No.457/2022 registered at Police Station Sadar Chittorgarh, District Chittorgarh, for offences under Ss. 8/15 and 8/29 of the NDPS Act.

(2.) The second bail application (CRLMB 8310/2023) preferred on behalf of the petitioner was dismissed by this Court by detailed order dtd. 21/8/2023. The order dtd. 21/8/2023 passed by this Court is reproduced herein below for ready reference:

(3.) Learned counsel for the petitioner submitted that the statements of the Investigating Officer (PW-2) have been recorded before the competent criminal court on 28/3/2024. Drawing attention of the Court towards the statements of the Investigating Officer (PW-2), learned counsel submitted that nothing has come on record indicating involvement of the petitioner in commission of the alleged crime. Learned counsel submitted that the contraband was admittedly not recovered from the conscious possession of the present petitioner. The trial pending against the petitioner is likely to consume sufficiently long time, therefore, the petitioner may be enlarged on bail.