GULAM RASOOL Vs. STATE

JUDGEMENT

(1.) The petitioner, who is sought to be prosecuted for the offences punishable under Ss. 21, 22(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 and Sec. 328 of IPC, has filed this petition under Sec. 439 of Cr.PC to enlarge him on bail.

(2.) Heard the learned counsel for the petitioner - accused and the learned High Court Government Pleader for the respondent - State.

(3.) The case of the prosecution is that, on receiving the credible information, a raid was conducted and upon search, the petitioner - accused was found in possession of Code ine Phosphate and Chlorpheniramine Maleate Syrup Eskum 100 ml 17 bottles worth Rs. 2,975.00, Pyeevon Span Plus 8 tablets strip and 4 table strip worth Rs. 230.475, Nitrazepam tablets IP Nitzacare-10 four strip worth Rs. 180.00 in all 3,385.475 worth narcotic substance. The petitioner's contention is that the seized contraband is a small quantity, but not more than commercial quantity. The petitioner has also produced the copy of the order passed by the learned Sessions Judge enlarging him on anticipatory bail for the offences punishable under Sec. 379 of IPC, and also the copy of the 'B' report filed by the police for the offence punishable under Sec. 379 of IPC.