SURJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Surjit Kaur wife of Jaspal Singh, has preferred the instant petition for the grant of concession of regular bail, invoking the provisions of Section 439 Cr.P.C., read with Section 167(2) Cr.P.C., in a case registered against her, vide FIR No. 324 dated 10.10.2013, on accusation of having committed the offences punishable under Sections 21, 22, 27A & 29 of The Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be referred as 'NDPS Act'), by the police of Police Station 'A' Division City, Amritsar.

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

(3.) PRECISELY , the prosecution claimed that on 10.10.2013, only 11 gm of Heroin (small quantity) was recovered from the possession of the petitioner. It is not a matter of dispute that Heroin recovered from the petitioner is a small quantity and provisions of Section 37 of the NDPS Act, is not attracted to the present case.