KISNA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Accused-petitioner has laid this second bail application under Section 439 Cr.P.C. arising out of FIR No. 12/2009 registered at Police Station Gangasahar, District Bikaner. In the FIR, besides petitioner, one more co-accused Madan Lal was charged for offence under Section 8/15 of the NDPS Act. Police after investigation submitted charge-sheet against both of them and trial in Sessions Case No. 06/2009 against the petitioner is going on before Special Judge, NDPS Cases, Bikaner.

(2.) During trial, petitioner remained absent on 05.06.2013, and therefore, subsequently the Court declared him absconder. In the meanwhile, trial against other accomplice Madan Lal continued and upon conclusion of trial, he was acquitted of the offence. Later on, petitioner surrendered on 22nd of April 2017 and applied for bail, which was declined.

(3.) Petitioner, thereafter, approached this Court by way of filing first bail application bearing No. 6134/2017 but the same was dismissed as not pressed on 2nd of August, 2017.