DALVIRO Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is an accused in case registered vide FIR No. 105 of 2022, dtd. 30/6/2022, at Police Station, Damtal, District Kangra, H.P. under Ss. 21 and 25 of the Narcotic Drugs and Psychotropic Substances, Act 1985 (for short 'NDPS Act'). Petitioner is in custody since 28/7/2022.

(2.) Brief facts necessary for adjudication of this petition are that on secret information, police searched the residential accommodation of Karan Lodhi on 30/6/2022, in presence of independent witnesses. Karan Lodhi was found at the house. He was residing in the ground floor of the building. On house search, 14.10 grams. of heroin/chitta was recovered from a hidden place. Accused Karan Lodhi was arrested.

(3.) As regards the petitioner, it is alleged that she is mother-in-law of accused Karan Lodhi. The house from where the contraband was recovered is owned by Ajay Kumar, husband of the present petitioner. As per police case, accused Karan Lodhi is son-in-law of Ajay Kumar and petitioner. The implication of petitioner is on the basis that she was having knowledge that her son-in-law Karan Lodhi, while residing in her house, was trading in drugs.