Manju Rani Chauhan,J. - (1.) Heard Mr. Satish Sharma, learned counsel for the applicant, Mr. Ashish Pandey, learned Special Counsel for the Union of India/Narcotics Bureau of Investigation (for short "NCB"), as well as perused the entire material available on record.
(2.) This is the second bail application filed by the applicant. The first bail application filed by the present applicant has been rejected as withdrawn by this Bench vide order dated 24th October, 2019 passed in Criminal Misc. Bail Application No. 38334 of 2019.
(3.) The applicant-Trishool Chandra Jaiswal, has filed this second bail application with a prayer to enlarge him on bail in Case Crime No. 04 of 2016, under Sections 8/20/27A/29/60 of Narcotics Drugs and Psychotropic Substances Act, 1985 ( for shot NDPS Act"), Police Station-Industrial Area, District-Allahabad/Prayagraj, during the pendency of the trial.;