Pankaj Bhandari, J. - (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. 242/2019 was registered at Police Station Taleda, District Bundi, for offence under Section 8/20 of NDPS Act.
(3.) It is contended by counsel for the petitioner that recovered contraband is small quantity and since recovered contraband is small quantity it was 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.;