SUMAN BALA AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners-Suman Bala wife of Rajinder Kumar @ Billi and her daughter Devika, have preferred the instant petition for the grant of anticipatory bail in a case registered against them along with their main accused Beant Singh, vide FIR No.108 dated 23.07.2012, on accusation of having committed an offence punishable under Section 22 of The Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be referred as 'the NDPS Act'), by the police of Police Station Division No.6, Industrial Area, Ludhiana, invoking the provisions of Section 438 Cr.P.C.

(2.) Notice of the petition was issued to the State.

(3.) After hearing the learned counsel for the parties, going through the record with their valuable assistance and after considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.