Prashant Kumar Agarwal, J. - (1.) Heard learned counsel for the parties.
(2.) The accused-petitioner has moved this application for grant of bail under Section 439 Cr.P.C. in respect of DRI No. F.No.840/JPR/19-XXVI/2012 registered at Directorate of Revenue Intelligence, Jaipur for the offences under Sections 8/22, 8/23 and 27-A of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the Act ).
(3.) The allegation against the petitioner is that on search being made of the house as well as car found in the possession of the petitioner Psychotropic Substance Ketamine Drug weighing 162 kg was recovered without any valid license or permit and a cash amount of more than L 17.50 lac was also recovered.;