MANJEET KAUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in FIR No. 25/2016 of Police Station Padampur, Distt. Sri Ganganagar for the offence punishable under Section 8/15 of the NDPS Act. She has preferred this bail application under Section 439 Cr.P.C., 1973.

(3.) Learned counsel for the petitioner has submitted that the contraband poppy husk recovered from the petitioner is below commercial quantity. It is thus prayed that the petitioner may be enlarged on bail.