ASHOK KUMAR 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. 11/2016 of Police Station Baap, District Jodhpur for the offence punishable under Section 8/15 of N.D.P.S. Act. He has preferred this bail application under Section 439 Cr.P.C., 1973.

(3.) Learned counsel for the petitioner has submitted that 44.300 kgs of poppy husk along with bag were recovered from the petitioner and it is below commercial quantity.