GOPAL KRISHAN VYAS,J. - (1.) Heard learned counsel for the applicant as well as learned Public Prosecutor.
(2.) The learned counsel for the applicant submits that the accused applicant was arrested in connection with alleged recovery of 240 tablets and 12 bottles of cough syrup, which is punishable under Section 18(C) of Drugs and Cosmetic Act and 8, 21 and 22 of NDPS Act. It is further argued by learned counsel for the applicant that the commodity recovered is not narcotic drugs and the applicant accused is in judicial custody and now no recovery is to be made from the applicant, therefore, the applicant may kindly be enlarged on bail.
(3.) Learned Public Prosecutor vehemently opposed this bail application.;