MANTESH NEVARAGI Vs. STATE OF GOA

JUDGEMENT

(1.) By this application, the applicant is seeking bail in connection with the crime no.56/2021, whereby offence have been registered under Ss. 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) FIR was registered on 16/9/2021. It is alleged that while on patrolling duty when the applicant was confronted on a bus stand, 2.05 kg of ganja was recovered from him. The applicant has been in custody since the said date. Initially he was remanded to police custody and thereafter he is in judicial custody.

(3.) The learned counsel appearing for the applicant submitted that the quantity of the ganja allegedly recovered from the applicant is below the commercial quantity of 20kg. It is submitted that there are no criminal antecedents of the applicant and he is resident of Goa, thereby showing that he would be available for trial. The applicant undertakes to abide by the conditions that may be imposed for grant of bail.