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Judgment
8 paragraphs · 231 wordsAnanda Sen, J
The petitioner is praying for grant of bail as he is in custody in connection with NDPS Case No.28 of 2020 arising out of Murhu P.S. Case No.48/2020, for allegedly committing offences punishable under Sections 17, 18, 18B, 18C, 22, 25 of the NDPS Act, pending before the Court of Addl. Sessions Judge-II, Khunti.
Heard learned senior counsel for the petitioner, learned counsel for the State and have also gone through the impugned order.
At the very outset, learned A.P.P. representing the State submits that all the prosecution witnesses have been examined in this case.
Learned senior counsel submits that the petitioner is in custody for 4 years 8 months and all the other co-accused have been granted bail in this case, thus, this petitioner deserves to be enlarged on bail. He further submits that there is no criminal antecedent against this petitioner. He relied upon the judgment of the Hon’ble Supreme Court in the case of MOHD. MUSLIM @ HUSSAIN V. STATE (NCT OF DELHI) reported in AIR ONLINE 2023 SC 225.
Since all the prosecution witnesses have been examined in this case as per the submissions of learned A.P.P., the trial is at its fag end.
Thus, considering the stage of trial, I am not inclined to release this petitioner on bail.
Accordingly, the present Bail Application is DISMISSED.