JARNAIL KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed on behalf of the petitioner seeking grant of regular bail in respect of aforementioned FIR.

(2.) Reply by way of affidavit of Mr. Vijay Kumar, Superintendent Women Jail, Ludhiana has been filed. The same is taken on record. A copy of the same has been furnished to learned counsel opposite.

(3.) The allegations, in nutshell are that the petitioner was found in possession of 1800 tablets containing 'Tramadol' and another 1800 tablets containing 'Alprazolam', both of which would attract offence punishable under the NDPS Act.