GURVINDER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioners have been arrested in FIR No.234/2021 of Police Station Bhanipura District Churu for the offences punishable under Ss. 8/15 of NDPS Act. They have preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioners has submitted that narcotic contraband poppy husk alleged to have been recovered in the matter is weighing 46 kgs. 300 gms, which is below commercial quantity.