PARO BAI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner seeks grant of regular bail in case FIR No. 141 dated 31.5.2005, under Sections 15/25/29/60/61/85 of the N.D.P.S. Act registered at Police Station Sidhwan Bet Police District Jagraon.

(2.) THE FIR as translated by the counsel for the petitioner reads as follows :-

(3.) COUNSEL for the petitioner contends that the petitioner is a 75 years old lady and the owner of the truck. She has no active role to play in the running of the truck, which is managed and run by her son and grandson. It is further contended that as the petitioner was neither arrested from the spot nor was any narcotic recovered from her, she should be granted the benefit of bail.