DHEERAJ SINGH PARMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application under Sec. 483 BNSS has been filed on behalf of the petitioner who is in custody in connection with FIR No.276/2024 registered at Police Station Mansarovar Jaipur for offence under Sec. 8/22 of the NDPS Act.

(2.) Learned counsel for the petitioner contends that the petitioner has falsely been implicated in this case. It is also contended that the petitioner has nothing to do with the alleged recovery of contraband. Compliance of provisions of Ss. 42 and 50 of the NDPS Act has also not been done in the instant case.

(3.) He contends that as per the prosecution case, MDA weighing 24.75 grams was recovered from the petitioner while as per the FSL report dtd. 11/9/2024, methamphetamine was found in the sample packet (Mark X), sent to the FSL for analysis. He argues that the commercial quantity of MDA is 10 Grams whereas with respect to Methamphetamine, it is 50 Grams. As per the FSL report, methamphetamine was found in the sample packet and thus, the recovery of substance which is weighing 24.75 Grams, allegedly effected from the petitioner is below commercial quantity. The petitioner has been arrested on 18/3/2024 and since then, he is in custody. Trial of the case would take long time in its conclusion.