SAINA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, petitioner has sought bail in case FIR No. 14 of 2021, dtd. 27/3/2021, registered at Police Station Sainj, District Kullu, Himachal Pradesh, under Ss. 20, 25 and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "NDPS Act").

(2.) Petitioner was arrested on 1/6/2021 in the above noted case on disclosure made by co-accused Dabe Ram.

(3.) Petitioner had earlier also filed Cr.MP(M) No. 1493 of 2021 before this Court for grant of bail in above noted case. However, the prayer made by petitioner was not granted.