RAJINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD . One kilogram of charas was allegedly recovered from the possession of the petitioner, whose prayer for regular bail has been declined by the learned Sessions Judge mainly on the ground that one kg. of Charas falls under the head "Commercial Quantity" and as such Section 37 of the NDPS Act is attracted. No comments. The learned counsel otherwise relies upon 2004(1) RCR(Crl.) 359 (P&H).

(2.) HOWEVER , keeping in view the fact that the petitioner is in custody since long and the trial is also likely to take a considerable time, the petitioner is directed to be enlarged on bail to the satisfaction of CJM/Duty Magistrate, Panipat. Bail allowed.