MOHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Before this Court are the applications under Section 439 Cr.P.C. preferred on behalf of petitioners Mithil, and Vikash who have been arrested in connection with FIR No.160/2021 Police Station Hiranmagri, District Udaipur for the offence punishable under Sections 17, 17(A), 17(B), 27(B)(1), 27(C) of the Drugs and Cosmetics Act, under Sections 53 and 57 of the Disaster Management Act and under Sections 420 and 120-B IPC.

(2.) It is submitted by learned counsel for the petitioner that the co-accused Vasim Khan in S.B. Criminal Misc. Bail Application No. 6562/2021, decided on 11.06.2021 has already been granted bail by a co-ordinate Bench of this Court. Learned counsel for the petitioners prayed for grant of bail to the petitioners.

(3.) Learned Public Prosecutor opposed the grant of bail to the petitioners.