JUDGEMENT
KURIAN,J. -
(1.) Leave granted.
(2.) Heard the learned counsel for the appellant and the respondent/State of Bihar.
(3.) Taking note of the fact that the quantity involved in this case is only 14 Kgs. of Ganja, which is a non-commercial quantity, we had requested the learned counsel for the State to ascertain as to whether the appellant is involved in any other case.;
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