(1.) Leave granted.
(2.) This appeal has been filed against the judgment and order dated 04.07.2018 passed by the High Court of Punjab & Haryana in Crl. Appeal No.S-2113-SB of 2017 (O&M).
(3.) The respondent was convicted under Section 15 read with Section 31 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "NDPS Act") and sentenced to suffer rigorous imprisonment for a period of five years. The quantity of contraband material found in his possession was 2.50 kgs. of poppy straw, which quantity is neither commercial quantity nor small quantity within the meaning of the relevant provisions under the NDPS Act including Sections 15 and 31.