BHAJNARAM VISHNOI Vs. STATE OF RAJASTHAN THRO P.P.
LAWS(RAJ)-2018-2-341
HIGH COURT OF RAJASTHAN
Decided on February 21,2018

Bhajnaram Vishnoi Appellant
VERSUS
State Of Rajasthan Thro P.P. Respondents

JUDGEMENT

PANKAJ BHANDARI,J. - (1.) Petitioners have filed these bail applications under section 439 of Cr.P.C., 1973
(2.) F.I.R. No. 207/2017 was registered at Police Station Raipur, District Jhalawar for offence under Section 8/15 of N.D.P.S. Act. and Section 3/25 of Arms Act.
(3.) It is contended by Counsel for the petitioners that from petitioner Bhajnaram 45 Kg. poppy husk and from petitioner Harjinder Singh 37 Kg. poppy husk was recovered which individually is less than commercial quantity.;


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