KANHAIYA LAL KEER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This third application for bail under Sec. 439 Cr.P.C. (483 BNSS) has been filed by the petitioner who has been arrested in connection with F.I.R. No.697/2022, registered at Police Station Sangriya, District Hanumangarh, for the offences punishable under Ss. 8/15 of NDPS .

(2.) Learned counsel for the petitioner submitted that the co- accused Mangi Lal Keer (S.B. Criminal Misc. Bail Application No.7063/2025) has already been enlarged on bail by the co- ordinate Bench of this Court vide order dtd. 16/6/2025. Learned counsel for the petitioner further submitted that the case of the present petitioner is not at all distinguishable from that of the above named co-accused person who has already been enlarged on bail.

(3.) Lastly, learned counsel for the petitioner submitted that the petitioner is in judicial custody; the petitioner does not have any criminal antecedents; till date, out of 24 cited prosecution witnesses, statements of only 5 witnesses have been recorded before the competent criminal Court and the trial of the case will take sufficiently long time, therefore, the benefit of bail may be granted to the accused-petitioner.