RANJEET Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner incarcerated for violating the above-mentioned provisions 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 bailon 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 15 of the bail application, the accused declares the following criminal antecedents: <FRM>JUDGEMENT_40_LAWS(P&H)11_2022_1.html</FRM>

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