SONIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the main petition is for grant of regular bail to the applicant-petitioner in FIR No. 59 dated 10.07.2019, registered under Sections 22/61/85 of the NDPS Act at Police Station Sadar Rajpura, District Patiala.

(2.) The applicant-petitioner has moved present application for grant of interim bail on the ground that she has given birth to a male child on 02.04.2020 while in custody.

(3.) On 09.04.2020, while issuing notice of the application, this Court had directed Superintendent, Central Jail, Patiala to apprise the Court, after taking advice and opinion from the Civil Surgeon/SMO/Jail Doctor, concerned as to which of the two places i.e. the hospital, where the applicant-petitioner and her new born child are currently admitted or the prison, where the applicant-petitioner is confined, would be more suitable and safe for both of them in view of the prevailing circumstances regarding outbreak of COVID-19.