KARISHMA PRAKASH Vs. UNION OF INDIA

JUDGEMENT

(1.) The applicant is apprehending her arrest in connection with C.R. No.16 of 2020 instituted by the Narcotic Control Bureau ('NCB'), Mumbai Zone Unit, accusing her of committing offences punishable under Ss. 8(c), 20(b)(ii), 27A, 28 and 29 of The Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'the NDPS Act').

(2.) Heard Mr. Ponda, learned senior counsel for the applicant and Mr. Shreeram Shirsat, learned counsel appearing for the NCB. With the assistance of the respective counsel, I have perused the material placed on record.

(3.) The prosecution case in brief can be stated to be as under: