JAWED KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in FIR No.13/2021 of Police Station Talwada District Hanumangarh for the offences punishable under Sections 8/21 NDPS Act. He has preferred this bail application under Section 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that the narcotic contraband heroine alleged to have been recovered in the matter is 25 gms., which is below commercial quantity.