KAUSHALYA DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Kaushalya Devi wife of Ramesh Kumar, has preferred the instant petition for the grant of concession of regular bail in a case registered against her along with her other co -accused, vide FIR No. 27 dated 24.3.2013 (Annexure P2), on accusation of having committed an offence punishable under section 22 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter to be referred as "the NDPS Act") by the police of Police Station Lambi, District Sri Muktsar Sahib (Punjab).

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

(3.) EX facie, the celebrated arguments of learned counsel that the accused have been falsely implicated in this case by the police, only the manufactured drugs/intoxicant tablets and liquid were recovered from their possession and since no offence is made out under the NDPS Act, so, the petitioner is entitled to the concession of regular bail, lack merit.