BHATTA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioner has been arrested in FIR No. 23/2018 of Police Station Nimbahera Sadar, District Chittorgarh for the offences punishable under Ss. 8/15 and 8/29 of NDPS Act. He has preferred this second bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that the other co-accused persons viz. Bhajan Lal and Ram Swaroop, from whom the narcotic contraband were recovered in the matter, have already been enlarged on bail by this Court while placing reliance on the decision of this Court rendered in the case of Netram v. State of Rajasthan, reported in 2014 (1) Cr.L.R. (Raj.) 163. It is submitted that in view of the fact that the other co-accused persons viz. Bhajan Lal and Swaroop, from whom the narcotic contraband were recovered in the matter, have already been enlarged on bail and the allegation against the petitioner is to the effect that he has supplied the said narcotic contraband to them, he is also entitled to be enlarged on bail.