JAGAN PARASRAM CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application is filed for bail. Both the sides are heard. This Court has perused the papers of investigation.

(2.) On the basis of specific information received by the Police, raid was effected. It was found that the present Applicant had cultivated Ganja and in all 27 plants and Ganja were found and the weight of these Ganja was around 14 kilogram. Its value is around Rs.28,000/. Necessary procedure was followed and report was given for registration of crime for the offence punishable under Section 20(A) of NDPS Act.

(3.) The learned counsel for the Applicant submits that the quantity seized is less than the commercial quantity though it is a bigger than the small quantity. It is submitted that the Applicant is behind bars since 7th November, 2013.