GIRDHARI RAM Vs. STATE

JUDGEMENT

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

(2.) The petitioner has been arrested in connection with FIR No.161/2021 of Police Station Beechwal, District Bikaner for the offence punishable under Sec. 8/20 of the NDPS Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner submits that the contraband in question is below commercial quantity and there are no previous criminal antecedents, pertaining to the offence under the NDPS Act against the present petitioner.