NARAYAN RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioner has been arrested in FIR No.647/2019 of Police Station Hanumangarh Junction, District Hanumangarh for the offences punishable under Sec. 8/15 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 one criminal antecedent of NDPS Act. Further charge-sheet has already been filed against the petitioner. Therefore, it is prayed that the petitioner may be released on bail.