Y.R. Meena, J. - (1.) Heard learned counsel for the petitioner and the learned Public Prosecutor for the State.
(2.) It is submitted that the petitioner is in custody since April 25, 1993. The recovery of 250 mgs. of smack has been shown from the petitioner which comes in small quantity as specified for the purpose of Section 2.7(1) of Narcotic Drugs and Psychotropic Substances Act, for which the maximum punishment is one year.
(3.) After considering all the facts and circumstances, I am inclined to grant bail to the petitioner under section 439 Cr.P.C.;