BUTA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These bail applications have been filed under Sec. 439 Cr.P.C. by the petitioners for grant of regular bail in connection with FIR No. 630/2021 registered at Police Station Hanumangarh Town, District Hanumangarh for offences punishable under Sec. 8/21 of Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Heard learned counsel for the parties and perused the material available on record.

(3.) Learned counsel for the petitioners submits that recovery has not been made from the possession of the petitioners. Co-accused Kamaldeep from whose possession 30 grams of Smack has been recovered, which is below commercial quantity, has already been enlarged on bail. After investigation, challan has been filed. Present petitioners are accused under Sec. 8/21 read with Sec. 29 of NDPS Act.