MANGA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 185/2018 of Police Station Raisinghnagar, Distt. Sri Ganganagar for the offences punishable under Ss. 8/18 and 29 NDPS Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioner submits that similar situated co accused has already been granted bail by this Court. The case of the present petitioner is also similar. Counsel further submits that the accused-petitioner is in judicial custody and the trial of the case will take sufficient long time for disposal. Therefore, the benefit of bail should be granted to the petitioner.

(3.) Learned Public Prosecutor has opposed the bail application.