LOKESH 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.180/2018, Police Station Bilara, District Jodhpur (Rural) 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 Shrawan and Om Prakash have been enlarged on bail by the co-ordinate Bench of this Court vide orders dtd. 8/11/2023 and 6/11/2019 respectively. He further submits that co-accused Sunil has also been granted bail by the trial court. Learned counsel submits that 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.