SAINA DEVI Vs. YOG RAJ RANA

JUDGEMENT

(1.) Petitioner is accused in case registered vide F.I.R. No. 14 of 2021 dtd. 27/3/2021, registered at Police Station Sainj, District Kullu, Himachal Pradesh, under Ss. 20, 25 and 29 of the Narcotics Drugs and Psychotropic Substances Act, 1985 (for short, "NDPS Act ").

(2.) Petitioner seeks bail under Sec. 439 of Code of Criminal Procedure, in the above noted case, on the grounds that her implication is false. Nothing was recovered from her and she has been arrayed as an accused with the aid of Sec. 29 of NDPS Act. Her implication on the sole statement of co-accused Dabey Ram is not sustainable. Further, it has been stated that because of land dispute with the petitioner herein, Dabey Ram named her. There is no corroboration to the statement of Dabey Ram.

(3.) It has also been canvassed on behalf of the petitioner that she has no previous criminal history. She is permanent resident of ward No. 03, Tamhol office Raila, Sub-Tehsil Sainj, District Kullu, Himachal Pradesh. The investigation of the case is complete and there is no justification to prolong the custody of petitioner. There is no apprehension of petitioner fleeing from course of justice.