MOHD NAVI Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No. 6/2018 under Section 15 of the Narcotic Drugs Psychotropic Substances Act, 1985 (NDPS Act), Police Station Crime Branch.

(2.) The allegations in the FIR are that secret information was received that someone would be coming to supply Poppy Straw. A raiding party was prepared. When the raiding party reached the spot, it found the petitioner sitting on a gunny bag. When he was intercepted and searched the gunny bag was found to contain Poppy Straw weighing 23.70 Kg..

(3.) The commercial quantity is 50 Kg. small quantity being 1 kg. As per the prosecution, larger than small and less than commercial quantity have been recovered from the petitioner.