MANPREET SINGH 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.93/2020 of Police Station Sadar, Hanumangarh for the offence punishable under Sec. 8/22 of NDPS Act. He has preferred this second bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has shown to this Court the order dtd. 7/12/2023 passed by a coordinate Bench of this Hon'ble Court in S.B. Criminal Misc. 2nd Bail Application No.12766/2023 whereby this Hon'ble Court had granted bail to coaccused Gurvindra Singh. The order dtd. 7/12/2023 reads as follows: