ASHA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court, seeking bail under Sec. 439 Code of Criminal Procedure (in short 'Cr.P.C.'), in FIR No.144 of 2022, dtd. 13/9/2022, registered in Police Station Damtal, District Kangra, H.P., under Ss. 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS Act').

(2.) Status report stands filed and record was also made available.

(3.) In the status report, circumstances in which petitioner was arrested from the house of her sister-in-law (Bhabhi) Nilu Kumari, for recovery of 22.22 grams heroin/Chitta alongwith currency notes of '9,760/-, in a raid conducted on the basis of reliable information of an informer, have been narrated in detail, stating therein that at the time of raid, a lady had fled from the house, who was identified as Nilu Kumari, on the basis of information supplied by Asha Devi (petitioner) present in the house.