Bombay High Court: Sandeep K. Shinde, J., granted bail to a person from whom LSD drops of LSD solution and charas was recovered on not finding the same to be under the commercial quantity.
On personal search, 10 square pieces of papers containing LSD drops of LSD solution were found with the applicant. Subsequently, on the same day, 13 pieces of brown colour papers each containing LSD drops of LSD solution were also recovered. Additionally, 970 gms of charas, kept in the cupboard was recovered.
In view of the above, the applicant was apprehended for the offences punishable under Sections 8(c), 20(b), 22(c) and 29 of the Narcotics Drugs and Psychotropic Substances Act.
Applicant submitted that the quantity of contraband recovered was less than the ‘commercial quantity’ and therefore rigors of Section 37 of the NDPS Act cannot be made applicable in his case.
Further, he added since the trial is also over, his presence can be secured by imposing certain conditions.
Analysis and Decision
Bench observed that the most common form of LSD is a drop of LSD solution dried into a piece of paper or gelatin sheet, pieces of blotting papers which release the drop when swallowed/consumed.
Process of drying LSD solution on a piece of paper, merely facilitates consumption of drug. The said process neither changes the substance of the drug nor its chemical consumption.
Court opined that once the piece of paper is swallowed it causes the release of the drug but since that paper only carries drug and facilitates its consumption, the paper with LSD drops, as a whole, is neither “preparation”, within the meaning of Section 2(xx), nor a “mixture” within the meaning of the NDPS Act.
Bench dismissed the findings of Judge that weight of the paper containing dried LSD drops of LSD solution is required to be accounted while determining its quantity; whether small or otherwise.
It was also noted that the Chemical Analyser’s report had shown the quantity of LSD drops solution to be 0.4128 milligrams, which was below 0.1 gm of commercial quantity. Hence, the rigors of Section 37 of the NDPS Act would not be applicable in the instant case.
Since the applicant had no criminal antecedents, hence he was admitted to bail with certain conditions. [Hitesh Hemant Malhotra v. State of Maharashtra, Criminal Bail Application No. 352 of 2020, decided on 01-12-2020]
Advocates who appeared in the matter:
Advocate for the applicant: Suhas Oak i/by Vinod Utekar
APP for the State: Prajakta P. Shinde
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