PINKI KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking regular bail in FIR No. 238 dated 22.04.2020, registered under Section 22, 61 and 85 of the Narcotic Drugs and Psychotropic Substances Act, 1985(for short, NDPS Act), Police Station City, Barnala, District Barnala.

(2.) As per allegations in the FIR, a secret information about selling of intoxicants tablets by the petitioner and one Rajinder Singh @ Bhinder was reduced in writing and sent to the police station for registration of the case. A raid was then conducted and 2900 tables of Alprasafe of 0.5 mg each were got recovered from the petitioner and Rajinder Singh.

(3.) Learned counsel for the petitioner strenuously argues that petitioner, a widow and mother of two minor school going children, has been falsely implicated in the case, owing to certain dispute of her brother. According to her, petitioner is a house wife and law abiding citizen and she does not have any antecedents of criminal history or involvement in any pending investigation or trial. Further, on merits, she submits that the provisions of NDPS Act have wrongly been invoked. At most the case falls under Drugs and Cosmetics Act for keeping the tablets without any license, she would argue. In support of her arguments, she has relies upon decisions rendered by the Coordinate Benches in CRM-M-920 of 2014 (Parveen Singh @ Dunga Vs. State of Punjab, decided on 11.03.2014), CRM-M-34998 of 2016 (Rachhpal Singh @ Goldi Vs. State of Punjab, decided on 15.02.2017), CRM-M-26047 of 2018(Sodhi Singh @ Satnam Singh Vs. State of Punjab, decided on 25.09.2018) and CRM-M-37897 of 2018 (Rajinder Singh Vs. State of Punjab, decided on 17.09.2018). Relied on case law, ibid, she contends that this Court in the similar circumstances, where provisions of NDPS Act had been wrongly applied instead of Drugs and Cosmetics Act, granted the concession of regular bail to the accused therein and even in the case where the alleged quantity of Alprazolem was much higher than the case in hand. She further submits that no proper procedure was even followed before invoking the stringent provisions of NDPS Act. She submits that petitioner was taken away from her home on 21.04.2020 and since then she is in custody.