NANDLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard Mr. Ramesh Chandra Kumar, petitioner's brother present in person as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in FIR No. 22/2019 of Police Station Badnore, District Bhilwara for the offences punishable under Ss. 8/20 of NDPS Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Mr. Ramesh Chandra Kumar, petitioner's brother, present in person, has submitted that narcotic contraband ganja alleged to have been recovered from the petitioner is 310 gms, which is below commercial quantity.