FAKRUDDIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner under arrest since 15/3/2021, for violating the provisions as mentioned above of Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act), per the FIR captioned above, has come up before this Court under Sec. 439 CrPC seeking bail on the ground that the quantity of contraband is less than commercial and rigours of S. 37 of NDPS Act do not apply.

(2.) In paragraph 13 and 14 of the petition, it is declared that the accused has no criminal history.

(3.) Ld. Counsel for the petitioner contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.