KOKILA BAGHA Vs. STATE

JUDGEMENT

(1.) THIS is an application for bail under Section 439 of the Code of Criminal Procedure.

(2.) HEARD Mr. P.K. Misra, learned Counsel for the Petitioner and Mr. H. Kanungo, learned Addl. Government Advocate assisted by Mr. D. Das, learned Addl. Standing Counsel.

(3.) PETITIONER and her husband remain in the same house. On 10 -7 -1990, Inspector of Police, Crime Branch seized which is said to be 16 kilograms of Bhang, 2 kilograms of Ganja, 100 grams of Opium and 54 grams Of Heroin from house of Petitioner and her husband. It is alleged that at the time of search Petitioner attempted to throwaway two small packets of polythene which contained materials alleged to be aforesaid opium and heroin. Materials stated to be Bhang and Ganja were in bags below the cot in the room. On seizure of the materials, Petitioner has been arrested and is in Custody. Her application for bail having been rejected by learned Sessions judge, this application has been filed.