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Judgment
Kuldeep Mathur, J
Learned counsel for the petitioner submitted that the petitioner is facing trial for the offences committed under Sections 8/15, 25 and 29 of the NDPS Act. Learned counsel submitted that the petitioner is behind the bars since 08.07.2020. It was further submitted that even after lapse of more than three years, out of total 18 cited prosecution witnesses, only 12 have been examined before competent criminal court. Learned counsel submitted that the petitioner is not at all responsible for delay in conducting the trial. On these grounds, learned counsel implored the court to enlarge the petitioner on bail.
Per contra, learned Public Prosecutor opposed the bail application.
Having regard to the submissions advanced at bar and particularly keeping in view of the fact that out of total 18 cited prosecution witnesses, 12 have already been examined before the competent criminal court, this Court is not inclined to enlarge the petitioner on bail when the trial pending is at its fag end.
However, in the interest of justice, the trial court is directed to conclude the trial within a period of six months from the date of receipt of this order.
The second bail application filed by the petitioner is rejected with the aforementioned direction.