RAJESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.133/2021 of Police Station Shahpura, District Bhilwara for the offence punishable under Ss. 8/15, 8/29 of NDPS Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Investigating Officer is present in persons before this Court. Counsel for the petitioner submits that similar situated co- accused persons namely Sunil Dudi, Ramdev Jat, Naitram Vishnoi and Prakash have already been released on bail by this Court. The case of the present accused-petitioner is similar to those of the co-accused. The accused-petitioner is in judicial custody since 24/7/2023 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 has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Sec. 439 Cr.P.C.