SHABNAM Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Shri Anil Kumar Pandey, learned counsel for the applicant, Shri Sanjay Srivastava, learned A.G.A. for the State and perused the material placed on record.

(2.) Learned counsel for the applicant has argued that the applicant is absolutely innocent and has been falsely implicated in the present case with a view to cause unnecessary harassment and to victimize him. Learned counsel for the applicant has stated that there is no compliance of mandatory provision of Ss. 42 and 50 of the N.D.P.S. Act.

(3.) Learned Counsel for the applicant has further stated that the applicant has no criminal history and the applicant is languishing in jail since 18/6/2022. In case, the applicant is released on bail, she will not misuse the liberty of bail.