JAGJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Both these second bail applications have been filed under Sec. 439 of Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R. No. 28/2018, Police Station Baap, District Jodhpur for the offences under Ss. 8/15, 25 and 29 of the N.D.P.S. Act.

(2.) Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.

(3.) It is submitted on behalf of the petitioners that the co accused Prakash has already been granted bail by the Coordinate Bench of this Court vide Order dtd. 3/7/2019 and the case of the present petitioners is not distinguishable from the case of the co-accused who has already been released on bail by this Court.