KADAR KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.515/2021, registered at Police Station Nohar, District Hanumangarh, for the offence punishable under Sec. 8/22 of the NDPS Act.

(2.) Learned counsel for the petitioner submits that the petitioner is not the main accused in the FIR and has been falsely implicated in the case. Learned counsel further submits that the main accused Mandeep has already been granted benefit of bail by this Court vide order dtd. 29/11/2021 therefore, the accused-petitioner also deserves to be released on bail.

(3.) Having regard to the facts and circumstances of the case, particularly the fact that the benefit of bail has already been granted to the main accused Mandeep, therefore, without expressing any opinion on the merits/demerits of the case, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.