- (1.) Heard the learned advocates appearing on behalf of the respective parties.
(2.) The petitioner is seeking bail in connection with a case relating to offences punishable under Sections 188/379/411/413/414 of the Indian Penal Code, 1860 and Section 27(a)(b)(ii) of the Drugs and Cosmetics Act.
(3.) It is submitted by the learned advocate for the petitioner that the accused/petitioner is in custody for about 119 days. It is, further, submitted that similarly circumstanced person has been granted bail. Therefore, further detention of the petitioner is not necessary.;