LAWS(RAJ)-2016-2-199

RAVI @ RAVIKANT Vs. STATE OF RAJ.

Decided On February 26, 2016
Ravi @ Ravikant Appellant
V/S
STATE OF RAJ. Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties. Perused the material available on record.

(2.) The instant bail application under Section 439 Cr.P.C. has been filed on behalf of the petitioner Ravi @ Ravikant who is in custody in connection with F.I.R. No. 37/2016, Police Station Tibbi, District Hanumangarh for offence under Section 8/21, 22 of the N.D.P.S. Act.

(3.) Learned counsel for the petitioner contends that the net weight of psychotropic salt in the recovered Alprazolam tablets is only 2500 mg. which would bring the total weight of the recovered contraband within the purview of small quantity. Thus, he urges that the petitioner deserves to be released on bail.