BAGDI BAI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition filed under Sec. 483 of BNSS 2023 for grant of regular bail to the petitioner in case FIR No.266 dtd. 4/6/2024, registered under Sec. 18(b) of NDPS and during investigation Ss. 27-A, 29, 31 of NDPS Act, have been added, at Police Station City Hisar, District Hisar.

(2.) Learned counsel contends that the petitioner has been in custody for 1 year and about 6 months. Her name surfaced based on the disclosure statement of co-accused Raju Bairagi, who has been granted regular bail by this Court after being in custody for 1 year, 5 months, 27 days, vide order dtd. 8/12/2025, from whom the alleged contraband had been recovered. No recovery has been effected from the petitioner. There is no evidence to connect her with the aforesaid co-accused. Charges have been framed on 4/2/2025 and out of 30 PWs, only 6 have been examined. She is involved in one more case, wherein her sentence stands suspended. Co-accused Tek Singh, Vinod, Pargat Singh and Jai Bhagwan, who were also implicated based on the disclosure statement, have also been granted regular bail vide orders dtd. 23/4/2025, 19/8/2025, 21/8/2025, 27/9/2025, Annexures P2 to P5, respectively. Reliance is placed on the judgment passed by Hon'ble The Supreme Court titled as Maulana Mohd. Amir Rashadi vs. State of U.P. and others, 2012(2) SCC 382.

(3.) The custody certificate dtd. 21/12/2025, filed by the learned State counsel is taken on record. As per the same, the petitioner is behind bars for 1 year, 5 months & 29 days.