SADIK ALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the applicant under Sec. 439 of the Cr.P.C. in connection with FIR No.334/2019 registered at Police Station Balesar, District Jodhpur Gramin for the offence under Sec. 8/15 of the NDPS Act.

(2.) Mr. Bishnoi, learned counsel for the applicant submitted that both the present applicant and the co-accused Mohammed Ashfaq were allegedly found to posses contraband substances and the said co-accused has been enlarged on bail by this Court vide an order dtd. 17/10/2023 in S.B. Criminal Miscellaneous Bail Application No. 3604/2023. While emphasizing that the case of the present applicant is exactly identical to the co-accused, learned counsel prayed that similar indulgence be granted to the applicant as well.

(3.) Learned Public Prosecutor is not in a position to dispute the aforesaid position.