MONICA CHRISTY CHIKWA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the present petition, filed under Article 226 of the Constitution of India is for the issuance of a writ in the nature of Habeas Corpus for the release of the petitioner from confinement in Women Jail, Ludhiana.

(2.) The petitioner was arrested for offences, under the NDPS Act, (for short hereinafter referred to as "the Act"). Vide judgment dated 19-2-1996, the Additional Sessions Judge, Amritsar, convicted and sentenced the petitioner to undergo RI for ten years and to pay a fine of Rs. 1 lac, under Section 21 of the Act. In default of payment of fine, she was directed to undergo further R.I. for six months. She was also sentenced to undergo R.I. for ten years and to pay a fine of Rs. 1 lac, under Section 23 of the Act. In default of payment of fine, she was directed to undergo further R.I. for six months. The aforementioned sentences were ordered to run concurrently.

(3.) The appeal, filed by the petitioner, was dismissed by this Court, vide order dated 24-4-2002.