KAILASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present 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.133/2016, Police Station Luni, District Jodhpur for the offence punishable under Ss. 8/15 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 co-accused Chandanmal has been enlarged on bail by Co-ordinate Bench of this Court vide order dtd. 5/12/2023 and the case of the present petitioner is not distinguishable from the case of the co-accused person who has already been released on bail. He, therefore, prays that the petitioner may be enlarged on bail.