CHARANJIT KAUR @ BILLI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for grant of regular bail to the petitioner, Charanjit Kaur @ Billi, wife of Mohinder Singh, resident of Patti Saul, Village Mehraj, Tehsil Phul, District Bathinda, who has been booked for having committed the offences punishable under Sections 21 and 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity, 'the Act'), in a case arising out of FIR No. 95, dated 31.8.2012, registered at Police Station, Rampura, District Bathinda.

(2.) LEARNED counsel contends that the petitioner was allegedly arrested on 31.8.2012 and thereafter on 27.2.2013, an application was presented by the prosecution for extension of the time, prescribed for submitting the charge-sheet, which was extended for one month. Thereafter, second application was presented on 26.3.2013 for the same relief and the time was further extended up to 26.4.2013, but even after extension of the time twice, the charge-sheet (report under Section 173, Cr.P.C.) was presented on 25.5.2013 while the petitioner had already moved an application for grant of bail in terms of Section 36-A of the Act read with Section 167(2), Cr.P.C. The said prayer has wrongly been declined by the learned Court below.

(3.) I have heard learned counsel for the parties and gone through the material available on record.