SONIA SHAMRAO NAIK GAONKAR Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) This hearing has been held through video conferencing.

(2.) The Applicant in the instant case seeks interim bail in view of the prevalent pandemic in the jail. The Applicant is a 24 year old girl who was arrested on 22nd February, 2018 in Sessions Case No. 267/2018 under Sections 8, 21, 22, 27A and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter, 'NDPS Act'). She has been in custody for more than two years. She is a girl hailing from Goa, who was arrested from the Hazrat Nizamuddin Railway Station.

(3.) It is the case of the Narcotics Control Bureau (hereinafter 'NCB') that she was arrested when she was found in possession of 600 gm of Methamphetamine. It is also stated that from the disclosures made by her, two other co-accused were also intercepted and further quantity of 180 gm of cocaine was recovered.