ANUJ Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, learned counsel for the parties.

(2.) The petitioner has been made accused in connection with N.D.P.S. Case No. 41 of 2021 arising out of N.C.B. Crime No. 9/NCB/Ranchi/2021 instituted under Ss. 8(c) read with 20(b)(ii)(c), 25 and 29 of the N.D.P.S. Act, 1985.

(3.) Learned counsel for the petitioner submits that earlier the bail applications of the petitioner were rejected vide order dtd. 8/9/2022 in B.A. No. 4555 of 2022 and vide order dtd. 2/2/2024 in B.A. No. 4414 of 2023. Petitioner is in custody since 7/8/2021 i.e. about 03 years and 04 months and after framing of charge, only two witnesses have been examined by the prosecution. Trial is going on in a very slow motion, although petitioner is in custody. It is further submitted that petitioner is the cleaner of the vehicle, on which, 114 Kg. of Ganga was recovered. Petitioner has no criminal background. Petitioner undertakes to co-operate in trial of the case and he will remain physically present on each and every date fixed by the trial court and also abide by all terms and conditions which may be imposed in the matter of granting bail to the petitioner. Hence, the petitioner may be extended the privilege of bail.