GURPREET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.281/2020 registered at Police Station Jetsar, District Sri Ganganagar for the offences under Ss. 8/22 and 29 of the 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 submitted that the co-accused namely Amarjeet Singh @ Gyani has already been enlarged on bail by this Court vide order dtd. 1/4/2024 in Criminal Misc. 3rd Bail Application No.3502/2024. Learned counsel for the petitioner further submitted that the case of present petitioner is not distinguishable from the above named co-accused person. The order dtd. 1/4/2024 passed by this Court is reproduced hereinbelow:-