JAGDISH BANJARA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been filed under Sec. 439 Cr.P.C. who has been arrested in connection with F.I.R. No.253/2021, registered at Police Station Merta City, District Nagaur, for the offences punishable under Ss. 8/15 and 8/29 of the NDPS Act and Ss. 467, 468, 471, 120-B IPC. Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(2.) Learned counsel for the petitioners submitted that the co-accused persons have already been enlarged on bail by this Court vide order dtd. 14/12/2023. The order dtd. 14/12/2023 passed by this Court is reproduced herein below for ready reference:

(3.) The present second bail applications have been filed under Sec. 439 Cr.P.C. who have been arrested in connection with F.I.R. No.253/2021, registered at Police Station Merta City, District Nagaur, for the offences punishable under Ss. 8/15 and 8/29 of the NDPS Act and Ss. 467, 468, 471, 120-B IPC. The first bail applications filed on behalf of the petitioners were dismissed by this Court vide order dtd. 15/9/2023 and 30/1/2023. Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.