RAJU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present third bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with FIR No.77/2020, Police Station Mukalwa, District Ganganagar (Anupgarh) for the offence punishable under Ss. 8/21, 22, 25 and 29 of NDPS Act.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner submits that after the rejection of the second bail of the petitioner on 2/12/2023, co-accused Lekh Ram @ Om Prakash and Sunil Kumar @ Beg Raj Meghwal have been enlarged on bail by this Court vide order dtd. 13/2/2024 and the case of the present petitioner is not distinguishable from the case of the co-accused persons who have already been released on bail. He, therefore, prays that the petitioner may be enlarged on bail.