VIMAL KUMAR BAIRVA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.108/2020 of Police Station Mandalgarh, District Bhilwara, for the offence punishable under Sec. 8/29 of NDPS Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that similarly situated co-accused Bablu Bairwa has already been enlarged on bail by the co-ordinate Bench of this Court and the case of present petitioner is similar to that of co-accused. Counsel further submits that no call detail regarding present petitioner is available on record to connect him with the alleged crime. The accused-petitioner is in judicial custody since 2/9/2021 and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Sec. 439 Cr.P.C.