LALCHAND Vs. STATE

JUDGEMENT

(1.) This Court has perused the material available on record.

(2.) The petitioner has been arrested in FIR No.26/2022 of Police Station Panchori, District Nagaur for the offences punishable under Ss. 8/15, 8/29 of NDPS Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Counsel for the petitioner submits that the contraband in question is below commercial quantity and there is only one criminal antecedent under NDPS Act and date of both the cases are same. Therefore, it is prayed that the petitioner may be released on bail.