RANI KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The petitioner is seeking regular bail in FIR No.96 dated 14.04.2019, under Sections 22 of the NDPS Act, registered at Police Station Bhawanigarh, District Sangrur.

(3.) Learned counsel for the petitioner contends that the allegations against the petitioner are that intoxicating tablets containing tramadol with a total weight of 282 grams has allegedly been recovered from her. She is a lady with two minor children and is in custody for over 09 months. She is not involved in any other case under the NDPS Act.