- (1.) ACCORDING to case of the prosecution, the petitioner was in truck No.RJ-13G/9442 carrying 30 bags of poppy husk driven by Akbar Khan coaccused. The petitioner ran away from the spot. Counsel for the State submits that father of the petitioner has given a statement that the truck, though owned by him, stood transferred to the petitioner in a family settlement and the father has been made a witness and the State is invoking section 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985 also against the petitioner. It is also pointed out that the case is fixed for evidence on 12.5.2006. Counsel for the petitioner submits that the case was fixed for evidence even as per observation made in para 6 of the impugned order dated 15.2.2006 and there is no progress in the trial. Without expressing any opinion on merits and while declining bail at this stage, a direction is issued that evidence of the prosecution may be completed within four months from the date fixed, failing which the petitioner will be at liberty to seek bail again. The petition is disposed of. A copy of the order be sent to the trial court.;