SHINDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.410/2023 Police Station Anoopgarh, District Sriganganagar for the offence punishable under Ss. 25, 28, 29 and 30 of NDPS Act.

(2.) Counsel for the petitioner submits that similarly situated co-accused have already been granted bail by the Co-ordinate Bench of this Court. Challan of the case has already been presented and no investigation is pending against the petitioner. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Learned Public Prosecutor vehemently opposed the bail application.