STATE OF NCT OF DELHI Vs. ASHA KAUR

JUDGEMENT

(1.) The petitioner State seeks cancellation/setting aside of regular bail granted by the learned trial court to the respondent by order dtd. 25/9/2025 in case FIR No. 161/2025 of Police Station Crime Branch, North-West under Sec. 21/25/29 NDPS Act.

(2.) Learned APP for State assisted by IO/Inspector Vikas submits that against order dtd. 25/9/2025, to the extent of denial of police custody, State has also filed a revision petition before this Court.

(3.) Broadly speaking, the circumstances leading to the present application are as follows. The respondent/accused surrendered before the trial court of learned Special Judge, NDPS Act and the learned court allowed her interrogation by the investigating officer in court premises till post lunch session. Subsequent to her interrogation, the learned trial court took up her bail application and after hearing both sides, admitted the respondent/accused to bail subject to certain conditions.