1. This application for bail under Section 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with FIR No.106/2022 registered at Police Station Mandafiya, District Chittorgarh, for offence under Section 8/15 of the NDPS Act.

2. Learned counsel submitted that as per the prosecution, during nakabandi at Gidwakheda Road Sarovar, on 07.07.2022, a team of Police Station Mandafiya, District Chittorgarh flagged down and made a search of Fortuner Car bearing registration No.RJ-27-CL-0776 in presence of its driver Shokin @ Guddu which resulted in recovery of contraband (poppy husk/straw) weighing 100 Kgs. from three plastic sacks and one gunny sack lying in the vehicle. The petitioner was arrested on the spot.

3. Learned counsel for the petitioner submitted that the petitioner has been falsely implicated in this case. Learned counsel submitted that the petitioner is in judicial custody since 07.07.2022. He further submitted that out of total 18 cited prosecution witnesses, only 1 prosecution witness has been examined before competent Criminal Court. He further submitted that the delay in trial is not at all attributable to the petitioner. He submitted that the petitioner is in judicial custody since last more than 2 years and looking to the pace at which trial is being conducted against the present petitioner, the same is not likely to be concluded in near future.

4. In support of his contention, learned counsel for the petitioner placed reliance on the cases of Rabi Prakash Vs. State of Orisa (Leave to Appeal (Criminal) No.4169/2023 and Mohd Muslim @ Hussain Vs. State (NCT of Delhi) in Special Leave Petition (Crl.) No(s).915 of 2023.

5. On these grounds, he implored the Court to enlarge the petitioner on bail.

6. Per contra, learned Public Prosecutor has vehemently opposed the bail application and submitted that petitioner is facing trial for the offence under the NDPS Act and, therefore, the present bail application deserves to be rejected straightway. Learned Public Prosecutor, however, was not in position to refute the fact that in last more than 2 years, out of total 18 cited prosecution witnesses, only 1 witness has been examined till date. Heard learned counsel for the petitioner and the learned Public

7. Prosecutor. Perused the material available on record.

8. Having considered the rival submissions, facts and circumstances of the case and considering the fact that the petitioner has suffered incarceration for last more than 2 years and out of total 18 cited prosecution witnesses, only 1 witness has been examined till date, without expressing any opinion on merits/demerits of the case, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.

9. Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner- Shokin @ Guddu S/o Bhagwan Lal Kulmi shall be enlarged on bail in connection with FIR No.106/2022 registered at Police Station Mandafiya, District Chittorgarh, provided he furnishes a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/- each to the satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to so.

10. In case, the petitioner remains absent on any date of hearing or makes an attempt to delay the trial by seeking unnecessary adjournments, it shall be taken as a misuse of concession of bail granted to him by this Court. The prosecution, in such a situation, shall be at liberty to move an application seeking cancellation of bail granted to the petitioner today by this Court.

11. It is however, made clear that findings recorded/observations made above are for limited purposes of adjudication of bail application. The trial court shall not get prejudiced by the same.