RAJIYABI Vs. STATE

JUDGEMENT

(1.) Criminal Application No. 43 of 2012

(2.) Heard Mr. A.K. Bhangde, Adv. for the applicant and Ms. R.A. Deshpande, A.P.P. for respondent/State.

(3.) By this application, the applicant has prayed for grant of bail in connection with Crime No. 3028 of 2011 reported at Kholapuri Gate, Amravati on 29.6.2011, u/Ss. 20, 22, 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985. The learned Advocate for the applicant, in support of the bail application, submitted that the present applicant is innocent and is falsely implicated in this matter and nothing was recovered from her as alleged in the First Information Report dt. 29.6.2011. Furthermore, according to him, entire seizure panchanama is silent about the disclosure made by accused No. 1 as also about presence of the present accused.