MANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant revision is filed to challenge the order dated 12.09.2013 passed by learned Additional Sessions Judge, Rupnagar, declining application of the petitioner under Section 167 (2) Cr.P.C. for grant of bail in default as the challan was not presented within the stipulated period of 180 days.

(2.) The petitioner was found in possession of 2 Kgs. of liquid orange coloured substance (Codeine Phosphate) and 1 kg. 200 gms. white coloured substance (Dextropropoxyphene Hydrochloride). Therefore, the recovery is of psychotropic substance falling in commercial quantity.

(3.) The petitioner was arrested on 26.02.2013 and the recovery of aforesaid contraband was made from her. The State counsel submits that the petitioner was produced before the Area Magistrate on 26.02.2013 itself. It is not disputed that in this way 180th day would expire on 27.08.2013 and on the same day prosecution also filed an application seeking extension of time for completion of investigation.