SHER Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioner has been arrested in FIR No.261/2018 of Police Station Pipar City, Jodhpur for the offences punishable under Sec. 8/15 of NDPS Act and Ss. 153, 154, 174 of Indian Railway 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 no previous criminal antecedent of the petitioner. Therefore, it is prayed that the petitioner may be released on bail.