- (1.) Petitioner has preferred this bail application under Section 439 of Cr.P.C. aggrieved by order of the Court below whereby bail application was rejected.
(2.) F.I.R. No.159/2019 was registered at Police Station Harnavda Shahji, District Baran for offence under Section 8/27 of NDPS Act.
(3.) It is contended by counsel for the petitioner that no contraband was recovered and even where recovered contraband is small quantity, it is a bailable offence, petitioner should have been enlarged on bail by the police itself rather Special Judge NDPS Cases has also rejected his bail application.;