MANOJ KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present third bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.14/2020, Police Station N.C.B. Jodhpur, for the offences under Ss. 8/18, 8/25 and 8/29 N.D.P.S. Act.

(2.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material available on record.

(3.) Learned counsel for the petitioner submits that after the rejection of the second bail application of the petitioner on 12/2/2021, the co-accused Shanti Lal has been enlarged on bail by the co-ordinate Bench of this Court vide order dtd. 14/6/2022. He submits that the case of the petitioner stands on a better footing than the co-accused Shanti Lal. He further submits that neither the contraband was recovered from the possession of the petitioner, nor the petitioner was present at the time of recovery of the contraband in this case. He, therefore, prays that the petitioner may be enlarged on bail.