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Judgment
6 paragraphs · 169 wordsThe present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No. 297/2019, Police Station Sadulsahar, District Sri Ganganagar for the offence under Section 8/22 of the N.D.P.S. Act.
Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
Learned counsel for the petitioner submits that the contraband recovered in the present case is slightly more than the commercial quantity. He, therefore, prays that the petitioner may be enlarged on bail.
Learned Public Prosecutor opposes the bail.
Having regard to the totality of the facts and circumstances of the case and looking to the nature of accusation and gravity of the offence and the fact that the recovery of contraband in the present case is more than commercial quantity, without expressing any opinion on the merits of the case, I am not inclined to grant bail under Section 439 of Cr.P.C. to the petitioner at this stage.
Dismissed accordingly.