SAMRIDHI BEDI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is co-accused along with four others in FIR No. 81/2020, dated 23.6.2020 registered at Police Station, Damtal, District Kangra under Sections 21, 22 and 29 of the Narcotic Drugs & Psychotropic Substance Act, 1985 (in short NDPS Act). She was arrested on 23.6.2020 and is thus seeking regular bail by means of the instant bail application.

(2.) I have heard learned Counsel for the parties and gone through the status report as well as the record produced by the respondent-State.

(3.) Prosecution case against the petitioner is that:-