AMARJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (The case has been taken up for hearing through video conferencing.) The petitioner has filed the present petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No.21 dated 30.01.2019 registered under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act') and Section 473 of the Indian Penal Code, 1860 (for short 'the IPC') in Police Station Sadar, District Patiala.

(2.) As per the prosecution version on 30.01.2019 police party headed by ASI Beant Singh CIA Samana present in the area of Grain Market, Balbera received secret information that Jaswinder Singh @ Sarpanch and Amarjit Kaur (the petitioner) were doing the business of selling opium and were going from Chika to Patiala via Balbera in white Pajero with fake number plate while carrying opium in heavy quantity. Ruqa was sent to the police station on the basis of which the FIR was registered. Jaswinder Singh @ Sarpanch and the petitioner were apprehended and recovery of 3 kgs. of opium was made from box in the dickey of the Pajero car. During investigation, Jaswinder Singh @ Sarpanch made disclosure statement and got recovered opium weighing 400 gram from dashboard of Audi car parked at the house of the petitioner. On completion of investigation the petitioner and her coaccused have been charge-sheeted by the police to face trial.

(3.) The petitioner being in custody has filed the present petition for grant of regular bail.