RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner incarcerated in the FIR captioned above had come up before this Court under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, [BNSS], seeking regular bail.

(2.) As per paragraph 4 (vii) of the bail application and as per paragraph 7 E of the status report, the petitioner has the following criminal antecedents: <IMG>JUDGEMENT_161_LAWS(P&H)9_2025_1.jpg</IMG>

(3.) The facts and allegations are taken from the status report filed by the State. On 22/9/2023, based on secret information, the Police seized 270 grams heroin from the petitioner's possession. The Investigator claims to have complied with all the statutory requirements of the NDPS Act, 1985, and CrPC, 1973.