SHIV RAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.64/2024, registered at Police Station Kareda, District Bhilwara, for the offences under Sec. 8/29 of the NDPS Act.

(2.) Heard learned Public Prosecutor. Perused the material available on record.

(3.) Having considered the rival submissions, facts and circumstances of the case, this Court prima facie finds that as per prosecution, a recovery of contraband (Ganja) weighing 20.290 Kgs. was effected from the conscious possession of the co-accused Suresh Teli. The commercial quantity of Ganja, as provided under the NDPS, Act is 20 Kgs and thus, the recovered contraband is only 290 gms. higher than the prescribed commercial quantity.