SEEMA Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) Per paragraph 15 of the bail petition, paragraph 13 of the status report, as well as the custody certificate, the petitioner has the following criminal antecedents: <IMG>JUDGEMENT_161_LAWS(P&H)7_2025_1.jpg</IMG>

(3.) The facts and allegations are taken from the reply filed by the State. On 18/6/2024, based on a chance recovery, the Police seized 01 kg of heroin from the possession of co-accused Satish Suman. The Investigator claims to have complied with all the statutory requirements of the NDPS Act, 1985, and the CrPC, 1973.