MANPREET KAUR ALIAS BEANTI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Relief Sought. This petition has been filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 with the prayer to grant Regular Bail to the petitioner in EI.R No.61 dtd. 6/4/2023, under sec. 22 and 29 of Narcotic Drugs and Psychotropic Substances Act, (Act 61 of 1985), registered at Police Station Lehra, District Sangrur.

(2.) Prosecution story set up in the present case as per the version in the FIR reads as under

(3.) Contentions