ASHOK SAHU Vs. UNION OF INDIA

JUDGEMENT

(1.) By filing this petition under Section 439 of the CrPC, petitioner Ashok Sahu, who is in custody since 16.11.2019, has prayed for releasing him on regular bail in connection with the DRI Case No.15/CL/IMP /NDPS/METH/DRI/GZU/2019-20, registered under Sections 8(c)/21/22/29 of the NDPS ACT, 1985, as amended.

(2.) The learned counsel for the petitioner has contended that the present petitioner being similarly situated with the co-accused namely Muthu, who was also arrested along with the present petitioner on 16.11.2019, he has been released on bail in Bail Application No.1118/2020, dated 23.06.2020 vide Annexure-VII, so the same privilege should be granted to the present petitioner.

(3.) Heard the learned counsel for the petitioner and also the learned standing counsel for the respondent DRI, who has also submitted their written objection.