ROOPA RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition for regular bail filed on behalf of the petitioner under Sec. 439 Cr.P.C., in case FIR No.0101 dtd. 16/8/2021, under Sec. 22 of the NDPS Act, registered at Police Station Bhargo Camp, Police Commissionerate, Jalandhar, District Jalandhar.

(2.) The petitioner, who is a woman, has remained in detention in the present case for 3 months and 20 days, since 19/8/2021.

(3.) The contraband allegedly recovered from her being 408 Tramadol Capsules containing SPASMO-PROXYVON PLUS was just a little below of commercial quantity (246 grams).