VICKY KHANNA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this second bail application under Sec. 439 of Cr.P.C.

(2.) F.I.R. No. 164/2017 was registered at Police Station Nasirabad Sadar, District Ajmer, for offence under Ss. 8/15, 8/25 of N.D.P.S. Act.

(3.) It is contended by counsel for the petitioner that the first bail application was rejected by the Court on 22/1/2018. A direction was given to the trial Court to expedite the disposal of the case. Out of list on 23 witnesses, only six witnesses have been examined so far. It is also contended that the Seizure Officer has deposed before the Court that the contraband was weighed with the baggage. It is contended that the commercial quantity is 50kg. As per the seizure memo, recovered contraband was 53kg and 500gms including the weight of the baggage. It is also contended that petitioner is not having any criminal antecedents of like nature.