SIMRAN Vs. STATE (GOVT. OF NCT OF DELHI)

JUDGEMENT

(1.) CRL.M.A. 25078/2024 (Seeking Exemption)

(2.) The application is accordingly disposed of. BAIL APPLN. 2995/2024

(3.) A Bail Application under Sec. 439 Cr.P.C has been filed on behalf of petitioner Simran in FIR No.431/2024 dtd. 24/5/2024 under Sec. 21(B) NDPS Act registered at Police Station Bhalswa Dairy.