PUSHPA DEVI Vs. STATE

JUDGEMENT

(1.) THIS application for bail has been made by the applicant who was apprehended by the police with 17 packing (purias) of smack and is facing trial under NDPS Act. These small packets of smack had total weight of 12 gm of smack. FSL report shows that smack was of high concentration. It only seems that the applicant/ petitioner was a distributor of smack to the users.

(2.) THE bail is sought by the petitioner on the ground that the petitioner was falsely implicated in the present case. Chargesheet has already been filed by the prosecution. THE petitioner/accused is a woman having a minor daughter of three years to look after, who lives with her in jail.

(3.) THE bail application is hereby dismissed.