MANJEET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant petition has been filed under Sec. 439 of Cr.P.C., whereins, the petitioner craves for indulgence of regular bail becoming granted to him, in respect of FIR No. 214 dtd. 30/4/2022 registered at Police Station Sadar Fatehabad, District Fatehabad, whereins, offences constituted under Ss. 21-B of the NDPS Act, 1985 (Sec. 27-A of the NDPS Act added later on), are embodied.

(2.) At the crime site, from the alleged conscious, and, exclusive possession of the present bail petitioner, 5.50 grams of heroin, became recovered by the investigating officer, and, in respect thereof, seizure memo(s) became prepared.

(3.) Be that as it may, since the weight of the seizure, makes it fall within the ambit of non commercial quantity thereof, thereupon, the rigors of Sec. 37 of the NDPS Act are not applicable thereons. Consequently, he becomes entitled for becoming admitted to regular bail.