- (1.) This is fourth application filed by the petitioner for the grant of regular bail in case FIR No. 216 dated 26.12.2003 under Section 15/61/85 of NDPS Act, registered at Police Station Sidhwan Bet. His last application was dismissed at that stage on 23.11.2006 and the trial Court was directed to expedite the trial. The said direction was issued on the statement made by counsel for the respondent-State that three prosecution witnesses who remained to be examined will be examined within a period of two months. Inspite of that direction when no prosecution witness was examined, the instant application has been filed by the petitioner, who is in custody since 26.12.2003.
(2.) On 3.4.2007 also, counsel for the respondent-State made a statement that on 30.4.2007, the date fixed before the trial Court, all the prosecution witness will definitely be examined. Counsel for the respondent-State states that on that date all the three prosecution witnesses were present in the Court, two were examined and the cross examination of one witness was deferred due to non-availability of time. Counsel for the respondent states that now the case is fixed for 16.5.2007 and on that date the prosecution will conclude its evidence.
(3.) In view of the aforesaid facts, I do not find any ground to grant bail to the petitioner. Dismissed.;