LAXMAN RAM 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, on the allegations of selling intermediate quantity of substance, 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 9 of the bail application, the accused declares the following criminal antecedents:

(3.) Petitioner's counsel prays for bail by imposing any stringent conditions. The petitioner contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.