KAMAL 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. 15/2019 of Police Station Sadar, District Sri Ganganagar for the offence punishable under Sec. 8/22 of NDPS Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that as per the prosecution story, total 225 Trio-SR tablets containing narcotic substance Tramadol alleged to have been recovered at the instance of petitioner, however, the total weight of the recovered tables is 100 gms., whereas up to 250 gms. of narcotic substance Tramadol is considered as below commercial quantity.