ANOOP CHITKARA,J. - (1.)The petitioner under arrest for violating the provisions as mentioned above of Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act), per the FIR captioned above, has come up before this Court under Sec. 439 Cr.P.C seeking bail on the ground that the quantity of contraband is less than commercial and rigors of S. 37 of NDPS Act do not apply.
(2.)In paragraph 16 of the bail petition, the accused declares that he has no criminal antecedents under NDPS Act.
(3.)Based on a chance recovery, the police had recovered 350 grams of charas from the petitioner.