LAKHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 118/2019 Registered at Police Station Nihalganj, District Dholpur for the offence under Sec. 8/20 of N.D.P.S. Act.

(2.) Counsel for the petitioner submits that five gram 'Ganja' has been recovered from the petitioner which is less than the small quantity and no other criminal case except the present one is pending against the petitioner.

(3.) Learned Public Prosecutor has opposed the bail application.