MUKESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Court perused the material available on record.

(2.) The petitioner has been arrested in connection with FIR No.49/2021 of Police Station Sadar, District Sri Ganganagar for the offences punishable under Ss. 8/22 and 8/29 of NDPS Act. He has preferred this third bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has shown to this Court the order dtd. 6/4/2023 passed by a coordinate Bench of this Hon'ble Court in S.B. Criminal Misc. Bail Application No.7657/2022, in which, the similarly situated co-accused namely Shiv Lal has already been released on bail. The order dtd. 6/4/2023 reads as follows: