RAMNIWAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with F.I.R. No.66/2019, registered at Police Station Bilara, District Jodhpur, for the offences punishable under Ss. 8/15, 25 & 29 NDPS Act. He has preferred this second bail application under Sec. 439 Cr.P.C.

(2.) The first bail application was dismissed by a Co-ordinate Bench of this Court vide order dtd. 14/9/2021.

(3.) Learned counsel for the petitioner submits that similarly situated co-accused Ramesh and Shrawan on the basis of whose statements, the petitioner got arrested, have already been enlarged on bail by a Co-ordinate Bench of this Court vide orders dtd. 25/4/2022 (CRLMB No.5108/2022) and 12/7/2022 (CRLMB No.5107/2022) respectively and the case of present petitioner is not distinguishable to those of the co-accused. The petitioner is in judicial custody and trial of the case will take sufficiently long time, therefore, the benefit of bail should be granted to the accused-petitioner.