GURMEET KAUR @ GOLLO Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 439 Cr.P.C. on behalf of the petitioner-Gurmeet Kaur @ Gollo for grant of regular bail in case FIR No.45 dated 25.05.2014, under Sections 22, 61, 85 of Narcotic Drugs and Psychotropic Substances Act registered at Police Station Bakhshiwala, District Patialal.

(2.) Learned counsel for the petitioner submits that the alleged recovery is 49.4 mg., which is less than the commercial quantity and in another case under NDPS Act, the petitioner is on bail. The petitioner is in custody since 25.05.2014. Learned counsel for the Criminal Misc. No. M-38295 of 2014 2 petitioner further submits that all witnesses are official witnesses and the petitioner is not going to influence them. Learned counsel also submits that the trial may take some time in final disposal.

(3.) Learned State counsel has not disputed the alleged recovery as well as the custody period but opposes the bail to the petitioner.