MOHIT SHARMA Vs. STATE

JUDGEMENT

(1.) This second 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.289/2020 registered at Police Station Suratgarh, District Sri Ganganagar, for offences under Ss. 8, 22 and 29 of the NDPS Act.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner submitted that co-accused Krishan Kumar (S.B. Cr. Misc. Bail Application No.15265/2022) has already been enlarged on bail by a Coordinate Bench of this Court vide order dtd. 18/5/2023.