BINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition for regular bail filed on behalf of the petitioner under Section 439 Cr.P.C. in case FIR No.25 dated 08.03.2020, under Sections 22/61/85 of the N.D.P.S. Act, registered at Police Station Passiana, District Patiala.

(2.) The petitioner, who is a woman, has remained in detention for more than 8 months following her arrest/custody w.e.f. 07.12.2020.

(3.) Admittedly, no recovery of any contraband was directly effected from her. The allegation against her is that she was engaged in the business of selling drugs/narcotics from her house. The alleged recovery of contraband was effected from outside her house and she was not apprehended along with such contraband. There is no independent witness to the recovery stated to have been effected.