ARTI Vs. STATE GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The applicant / petitioner Arti w/o Sh. Buddan Paswan, vide the present bail application no. 2283/2017, the applicant / petitioner seeks the grant of regular bail in terms of Section 439 of the Criminal Procedure Code, 1973 submitting to the effect that she is incarcerated since the date of her arrest on 15.09.2017 qua the alleged commission of the offences punishable under Sections 29 r/w Section 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 and under Section 201 of the Indian Penal Code, 1860 in relation to the FIR No. 134/17 PS Crime Branch in which she claims that she has been falsely implicated.

(2.) Notice of the application was issued to the State.

(3.) The status report dated 15.12.2017 as submitted by the State is on the record.