YASHWANT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) At the outset, learned counsel for the petitioner has submitted that though the second bail application preferred on behalf of the petitioner was dismissed on 11/1/2019 only, however, in the aforesaid order, it is mentioned that learned counsel for the petitioner does not want to press the bail application and seeks liberty for the petitioner to file fresh bail application before the trial court after recording of the statement of I.O./Seizure Officer, but as a matter of fact, the statement of the I.O. was already recorded by the trial court on the date of rejection of the second bail application, hence, now this fresh bail application has been moved.

(3.) The petitioner has been arrested in FIR No. 177/2017 of Police Station Arnod, Distt. Pratapgarh for the offences punishable under Ss. 8/18 and 29 of the NDPS Act. He has preferred this third bail application under Sec. 439 Cr.P.C.