MAHAVEER Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioner has been arrested in FIR No.85/2022 of Police Station Kotwali, Sri Ganganagar for the offences punishable under Ss. 8/18, 29 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 in this case. Therefore, it is prayed that the petitioner may be released on bail.