Guman Singh, J. - (1.) Heard learned counsel for the petitioner, learned Public Prosecutor for the State and perused the relevant material placed before me. Learned counsel for the petitioner submits that quantity of Ganja allegedly recovered from the petitioner is 1.42 grams, which is less than the minimum quantity under the N.D.P.S. Act, therefore, the accused petitioner should be granted indulgence of bail.
(2.) Learned P.P. opposed the bail application.
(3.) Having heard learned counsel for the parties and taking into consideration the entire facts and circumstances of the case and without expressing any opinion on the merits of the case, I am inclined to grant bail to the petitioner under Section 439 Cr. P.C.;