YOGESH PATIDAR 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 F.I.R. No. 161/2019, Police Station Bilara, District Jodhpur for the offences under Ss. 8/25 and 29 of the NDPS Act.

(2.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material available on record.

(3.) Learned counsel for the petitioner submits that the recovered contraband is below the commercial quantity and there is no case of the like nature pending or decided against the petitioner. The co-accused Saddam has already been granted bail by this Court vide order dtd. 20/5/2019 and the case of the present petitioner is not distinguishable from the case of the co-accused who has already been released on bail by this Court. The conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioner may be enlarged on bail.