ARPITA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for the following reliefs:-

(2.) Petitioner is the wife of Mohnish Mohan who is one of the accused arrayed in FIR number 51(for short, "FIR 51") dtd. 18/5/2021 registered under Ss. 22 & 29 of the Narcotics Drugs and Psychotropic Substances Act, 1985 (for short, "NDPS Act"), at Police Station, Mattewal, District Amritsar (Rural), Punjab and is presently in judicial custody. She has approached this Court on the premise that Mohnish Mohan has been illegally arrested and she also apprehended her as well as her daughter's arrest.

(3.) As per the case of the petitioner, her husband runs a business in the name and style of Unique Formulations registered as an "MSME" at Paonta Sahib District Sirmour, H.P. and has obtained licenses from competent authority under the Drugs and Cosmetics Act (for short, "D&C Act") and Rules framed thereunder (for short, "D&C Rules") to manufacture and sell the drugs.