MUKARRAM HUSSAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) The limited issue is of grant of bail to the appellant in Crime No. 01/2020 of the Central Narcotics Bureau, Jaipur (Rajasthan) for offences under Sec. 8/21, 8/22 and 8/25 of the Narcotics and Psychotropics Substances Act, 1985.

(3.) It is not in dispute that a commercial quantity has been recovered from the premises which is owned by the appellant but the appellant had leased out that premises next to his place of residence to the co-accused.