AMARJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Sec. 439 Cr.P.C. is for grant of regular bail to the petitioner in case F.I.R. No. 13 dated 22.01.2012, under Sec. 15 of Narcotic Drugs & Psychotropic Substances Act, registered at Police Station, Gidderbaha, District Sri Mukatsar Sahib. Earlier the petitioner was granted regular bail by this Court vide order dated 05.10.2013 (Annexure P -3) passed in CRM -M -27375 of 2013. Thereafter, she had been regularly appearing before the trial Court. However, she could not appear before the trial Court on 27.11.2014. Thereafter, she surrendered before the trial Court on 05.01.2015 and made an application (Annexure P -2). However, her application for grant of regular bail was declared vide order dated 08.01.2015 (Annexure P -1). Recovery in the present case was 90 Kgs. of poppy husk.

(2.) It is not the case of the respondent -State that after grant of regular bail, she had consistently misused the same.

(3.) Heard. Keeping in view the period of incarceration of the petitioner and the fact that trial may still take some time to conclude, this court feels that there is no need to detain the petitioner any longer. Accordingly, this petition is allowed and petitioner is ordered to be enlarged on bail to the satisfaction of trial Court.