PARMILA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition has been filed under Section 438 Cr.P.C for the grant of anticipatory bail to the petitioner in respect of FIR No.539 dated 22.12.2019 under Section 20 (b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 registered at Police Station Rewari City, District Rewari.

(2.) Learned counsel for the petitioner argues that the petitioner has been roped in the present case on the basis of the statement of the co-accused, from whom, the alleged recovery was done. Learned counsel for the petitioner submits that the petitioner has wrongly been roped in the present case as petitioner is innocent and no banned substance was ever sold by the petitioner to the co-accused, which was recovered from the said co-accused. The prayer of the petitioner is that she is being falsely implicated in the present case and therefore, she be granted the benefit of anticipatory bail.

(3.) Ms. Safia Gupta, learned Assistant Advocate General, Haryana, who has joined the proceedings through video conference, keeping in view the service of advance copy of petition, accepts notice on behalf of the respondent- State.