SAPNA Vs. STATE OF U P

JUDGEMENT

(1.) Applicant- Sapna seeks bail in Case Crime No. 535 of 2019, under Section 21/22 N.D.P.S. Act, Police Station- Vrindavan, District-Mathura.

(2.) Heard learned counsel for the applicant and learned A.G.A. for the State.

(3.) It has been argued by learned counsel for the applicant that the applicant is innocent and has falsely been implicated in this case; there is no independent witness of the alleged recovery of 104 gm. of prohibited contraband (alprazolam); provisions of Section 50 of N.D.P.S. Act has not been complied with; co-accused Nisha and Anuradha have been granted bail by this Court vide order dated 13.8.2019 passed in Crl. Misc. Bail Application No. 28788 of 2019 and order dated 26.8.2019 passed in Crl. Misc. Bail Application No. 33858 of 2019; it has been further submitted that applicant has no criminal history and she undertakes that she will not misuse the liberty of bail; it has been lastly submitted that applicant is in jail since 17.6.2019. On these grounds bail has been prayed.