KULVINDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the applicant under Sec. 439 of the Cr.P.C. in connection with FIR No.243/2022, Police Station Rawla, Distict Sri Ganganagar for the offences under Ss. 8/21, 25 and 29 of NDPS Act.

(2.) Learned counsel for the applicant argued that the applicant has been enroped on the basis of statement of co-accused that too when the quantity of contraband substance (Heroin) involved was 17 gms (below commercial quantity).

(3.) Informing that the main accused " Sohanlal @ Sonu himself has been enlarged on bail by the Coordinate Bench of this Court vide its order dtd. 22/9/2022 (SB Criminal Misc. Bail Application No.12469/2022), learned counsel for the applicant submitted that the present applicant is also entitled for such benefit.