SHEELA Vs. STATE GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) By way of the present applications, the applicants seek regular bail in FIR No.251/2022 dtd. 20/4/2022 under Ss. 20/29/61/85 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act) registered at Police Station Sarita Vihar. BAIL APPLN. 1309/2023 has been filed on behalf of Sheela and BAIL APPLN. 1689/2023 has been filed on behalf of Iqbal.

(2.) The case set up by the prosecution is as under :

(3.) Vide order dtd. 2/5/2023, interim bail was granted to Sheela which has been extended from time to time and continues till date.