MONIKA Vs. STATE OF H. P.

JUDGEMENT

(1.) A pregnant woman, apprehending her arrest on the allegations of conspiring with her husband in substance trade, from whose house the Police had recovered 259 grams of diacetylmorphine (heroin) and 713 grams of tablets containing tramadol, the quantities of both drugs falling in the commercial category, attracting the rigors of S. 37 of NDPS Act, came up before this Court under Section 438 CrPC, seeking anticipatory bail.

(2.) Earlier, the petitioner had filed a bail petition before Ld. Special Judge, Distt Kangra. However, vide order dated 19-01-2021, passed in Bail Application No. 30- D/XXII/2021, the application was dismissed.

(3.) In Para 10 of the bail application, the petitioner declares having no criminal history. The status report also does not mention any criminal past of the accused.