RAWTA RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) This is the second bail application under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 02/2020, Police Station NCB Jodhpur, District Jodhpur for the offence under Ss. 8/18, 25 and 29 of NDPS Act.

(2.) The first bail application of the petitioner was dismissed by this Court vide order dtd. 7/3/2022 as not pressed.

(3.) Learned counsel for the petitioner submits that the petitioner is innocent and he has falsely been implicated in this case. Counsel submits that the trial is pending for last more than four years and till date, only five prosecution witnesses have been examined out of total 12 witnesses. Counsel submits that some witnesses did not turn up for their evidence despite issuance of summon.