PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R.No.46/2015, Police Station Mangalwad, District Chittorgarh for the offence under Section 8/29 of N.D.P.S. Act.

(2.) Heard learned counsel for the parties. Perused the material available on record.

(3.) Learned counsel for the petitioner submits that the coaccused Kailash has been enlarged on bail by this Court vide order dated 02.08.2018 and the case of the present petitioner is not distinguishable from the case of the co-accused who has already been released on bail by this Court. He further submits that Kailash has also been acquitted by the learned trial Court vide order dated 25.10.2018. He, therefore, prays that the petitioner may be enlarged on bail.