HARI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and also perused the material available on record.

(2.) The petitioner(s) has/have been arrested in FIR No. 111/2019 of Police Station Gulabpura, Distt.Bhilwara for the offence(s) punishable under Sec. (s) 8/15 and 8/18 of the NDPS Act. He/she/they has/have preferred this/these bail application(s) under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioners has submitted that narcotic contrabands i.e. opium weighing 320 gms and poppy straw weighing 14 kgs 400 gms alleged to have been recovered from petitioner Nos. 1 and 2 respectively are below commercial quantity.