PREETPAL KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through this petition under Sec. 439 Cr.P.C. prayer has been made for grant of regular bail to the petitioner in a case arising from FIR No.61 dtd. 3/7/2018 registered under Sec. 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (Sec. 29 of the NDPS Act added subsequently) at Police Station Harike, District Tarn Taran, Punjab.

(2.) According to the prosecution, 5430 tablets of different description, 600 injections and 59 vials containing narcotic substance were recovered from the matrimonial house of the petitioner in her presence.

(3.) Learned counsel inter alia contends that petitioner has falsely been implicated in the aforesaid FIR. She is innocent. Alleged recovery has been effected from the matrimonial house of the petitioner. Her father-in-law is a licenced chemist. She is in custody since 27/2/2019. Conclusion of trial may take a sufficient long time. No useful purpose would be served by detaining the petitioner in jail any more.