NAL MIYAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners have filed these bail applications under Section 439 Cr.P.C.

(2.) F.I.R. No.135/2020 was registered at Police Station Bajaj Nagar, Jaipur for offence under Sections 8, 20, 29 of NDPS Act.

(3.) It is contended by counsel for the petitioners that the material which was recovered was ground seed like substance. As per the definition of ganja, leaves and seeds when not accompanied by fruiting tops is not covered under the definition of ganja. It is also contended that petitioners are not having any criminal antecedents of like nature.