MAHENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.321/2019, Police Station Suratgarh Sadar District Sri Ganganagar for the offences under Ss. 8/22, 25, 29 of the NDPS Act.

(2.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material available on record.

(3.) Counsel for the petitioner submits that after rejection of the first bail application of the petitioner by this court vide order dtd. 16/2/2022, co-accused Kaku Singh and Subhash Chander have been enlarged on bail by coordinate benches of this court vide orders dtd. 20/11/2023 and 9/11/2023 respectively. Learned counsel further submits that the case of the present petitioner is not distinguishable from the case of co-accused Subhash Chander who has already been enlarged on bail by this court. The conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioner may be enlarged on bail.