KHANGAR RAM @ KHANGA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in custody in relation to FIR No.23/2021, Police Station Falsund, District Jaisalmer for offence under Section 8/18 of the NDPS Act.

(2.) Heard learned counsel for the petitioner, learned Public Prosecutor and perused the order rejecting bail and the FIR.

(3.) The petitioner was apprehended on 20.03.2021 while being in possession of 200 grams opium milk. As per the order rejecting bail, this is the first case under the NDPS Act registered against the petitioner. The recovered contraband weighs below the commercial quantity. Investigation and trial are likely to consume time.