TEJ KARAN Vs. STATE

JUDGEMENT

(1.) I have heard learned counsel for petitioner Tejkaran, learned PP for the State on this second bail application filed under Section 439 Cr. P. C. on behalf of petitioner Tejkaran who is alleged to have been found in possession of 145 grams of smack without valid license or permit. I have also perused the relevant documents placed before me.

(2.) HIS learned counsel has contended that the first bail application of the petitioner was dismissed as withdrawn on 26. 8. 2005. The contraband article allegedly recovered from the possession of the petitioner is less than the prescribed commercial quantity and the Co-ordinate Bench of this Court has granted bail in such matters. So, the petitioner may also be enlarged on bail.

(3.) CONSEQUENTLY, this bail application under Section 439 Cr. P. C. in F. I. R. No. 142/2005 P. S. Data Bari for offence under Section 8/21 of the N. D. P. S. Act is hereby rejected.