Vijay Bishnoi,J. - (1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.
(2.) The petitioner has been arrested in FIR No.345/2020 of Police Station Sadar Bikaner District Bikaner for the offences punishable under Sections 8/22, 8/15 NDPS Act. He has preferred this bail application under Section 439 Cr.P.C.
(3.) Learned counsel for the petitioner has submitted that tablets containing narcotic substance tramadol and alprazolam so also narcotic contraband poppy straw are alleged to have been recovered at the instance of the petitioner. It is further submitted that total weight of tablets containing narcotic substance Tramadol is 184.80 gms; tablets containing narcotic substance alprazolam-prozolam is 09.80 gms; alprazolam alpracan is 24 gms and poppy straw is weighing 3.200 kgs, which are below commercial quantity.;