SHEKH SALIM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this miscellaneous bail application under Sec. 438 Cr.P.C.

(2.) F.I.R. No. 18/2018 was registered at Police Station G.R.P. Ajmer for offence under Ss. 8/20 of NDPS Act during the course of investigation added Sec. 8/29 of NDPS Act.

(3.) It is contended by counsel for the petitioner that the recovered contraband is less than small quantity. It was recovered from the co-accused and considering his interrogation note, Police wants to arrest the petitioner.