NDPS Act | Know why Bombay High Court granted bail for commercial quantity of Tramadol
Bombay High Court was convinced of the applicant making out a case to believe that he may not have been found in conscious possession of the narcotic substance.
Commercial quantity
Weight of carriers like towels, bedsheets cannot be included to determine small/commercial quantity of contraband: Delhi HC
“The quantity of contraband assumes relevance as quantum of sentence to be awarded for an offence of possessing/transporting contraband committed under the NDPS Act is dependent on the fact whether the quantity of such contraband is small quantity, commercial quantity or intermediate quantity.”
Flowering tops dried with seeds not ganja? Punjab and Haryana High Court explains
For specific facts, the Court said that the entire weight of the material was to be considered to know the total weight of the contraband recovered.
Search after sunset, unexplained; Bombay High Court grants bail in NDPS case involving commercial quantity of ganja
“Prima facie the search and seizure, which is in contravention of the mandatory provisions of Section 42 of the NDPS Act prima facie makes the recovery doubtful.”
No person accused of trading commercial quantity of narcotics is liable to be released on bail unless Court is satisfied of reasonable grounds proving innocence| SC
A regular offender, mastermind, kingpin of “ganja” trade cannot be granted bail if prima facie guilt is established and is likely to commit the same offence when enlarged on bail.
Confessional statements should lead to discovery of ‘fact’; Delhi High Court grants bail to the accused under the NDPS Act
None of the statements of the applicant led to any discovery of a ‘fact' in terms of Section 27 of the IEA.
Karnataka High Court | Bhang not a prohibitory drink or drug under NDPS Act, not to be included with Ganja to measure commercial quantity
Karnataka High Court: In a case where the applicant-accused seeks bail on being apprehended by police, having possession of Ganja and Bhang
Gujarat High Court denies bail to a 66 year old over recovery of poppy straw in commercial quantity from his property
Gujarat High Court: S.H. Vora, J. rejected a bail application filed in relation to the FIR registered for the offence punishable under
P&H HC| Violation of mandatory provision of Section 42 of the NDPS Act entitles accused to bail even if the recovery is of commercial quantity of contraband
Punajb and Haryana High Court: In a petition filed under section 439 CrPC for grant of regular bail under Sections 22, 25,
P&H HC | State of Punjab which was known as one of the prosperous States is now at the brink of drug-trafficking
Punjab and Haryana High Court: Expressing that, State of Punjab which was known as one of the prosperous States is now at
[NDPS] Bom HC | Will the weight of paper containing dried LSD drops of LSD solution be counted while determining its quantity? HC explains
Bombay High Court: Sandeep K. Shinde, J., granted bail to a person from whom LSD drops of LSD solution and charas was recovered
Person accused of transacting commercial quantity of drug denied bail in view of serious allegations under NDPS Act: Kerala HC
Kerala High Court: A Single Judge Bench comprising of Sunil Thomas, J. refused enlargement on bail of a person accused of transacting