KALPNA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) .By way of this petition filed under Sec. 439 of the Code of Criminal Procedure, the petitioner has prayed for grant of regular bail in FIR No. 76 of 2021, dtd. 6/5/2021, registered at Police Station Indora, District Kangra, H.P. under Ss. 21/61/85 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Mr. Vijender Katoch, learned Counsel for the petitioner has argued that as there is intermediate quantity of the contraband allegedly recovered from the petitioner, therefore, she is entitled for bail.

(3.) Mr. Sanjeev Sood, learned Deputy Advocate General submits that there is previous history of the petitioner being involved in the commission of offences punishable under the provisions of the NDPS Act and two FIRs under the provisions of ND&PS Act have been registered against her, and in case, prayer of the petitioner for releasing her on bail is allowed, there is each and every possibility that she may again indulge in similar activities.