SHER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner under arrest for violating the provisions as mentioned above of Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act), per the FIR captioned above, has come up before this Court under Sec. 439 Cr.P.C. seeking bail.

(2.) In paragraph 23 of the bail petition, the accused declares that she has following criminal antecedents:

(3.) The deceased took overdose of heroin, which led to his death, and the petitioner and her accomplices were the sellers of the drugs.