LOGESHWARI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 18/9/2023 for the offences punishable under Sec. 8(c) r/w 20(b)(ii)(B) and 29 (1) of NDPS Act, in Crime No.479 of 2023 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner submitted that the petitioner is arrayed as 3rd accused in this case and she had been taken into custody along with an infant child on 18/9/2023. Thus, she prays for grant of bail to the petitioner.

(3.) It is stated by the learned Government Advocate (Criminal Side) that the A1 and A2 supplied Ganja to A3, A4 and A5, who in turn, will sell the same in small quantities. Thus, he prayed for dismissal of this petition.