ASHOK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.344/2022, Police Station Kotwali, District Nagaur, registered for the offence punishable under Sec. 8/21 of NDPS Act.

(2.) It has been submitted by learned counsel for the petitioner that the alleged recovery made from the accused petitioner is just 1.10 Gram M.D.M.A. which is below the commercial quantity. Counsel further submitted that there is no prior criminal antecedents of the petitioner. Therefore, he deserves to be released on bail.

(3.) Heard learned counsel for the petitioner as well as learned Public Prosecutor. Perused the material available on record.