GAJRAJ SINGH Vs. STATE

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.101/2020, registered at Police Station Rashmi, District Chittorgarh, for offence under Sec. 8/15 of NDPS Act.

(2.) Learned counsel for the petitioner submits that the similarly situated co-accused namely Rameshwar Aheer @ Ramesh has already been enlarged on second bail by a Co-ordinate Bench of this Court vide order dtd. 18/1/2022 in Criminal Misc. II Bail Application No.13605/2021, and the case of present petitioner is not distinguishable to that of the co-accused. The petitioner is in judicial custody and the trial of the case will take sufficiently long time, therefore, the benefit of bail should be granted to the accused-petitioner. For ready reference, the order dtd. 18/1/2022 is reproduced hereinbelow:-