VIDYA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is an accused in case FIR No. 52 of 2020, dtd. 15/2/2020, registered under Sec. 20 of Narcotic Drugs and Psychotropic Substances, Act (for short 'ND&PS' Act), at Police Station City Bhuntar, District Kullu, H.P. Petitioner is in custody since 16/2/2020.

(2.) The allegations against the petitioner are that on 15/2/2020 at about 8.20 p.m., police party checked bus No. DL 1PC 5087. Petitioner along with her co-accused Veena Devi @ Minakshi @ Pooja were found occupying seat Nos. 37 and 38. A trolley bag was found lying in between their legs, both of them got perplexed on noticing the police party. Suspicion was entertained and trolley bag was checked. 1 kg 807 grams of charas was recovered. Petitioner was arrested on 16/2/2020 and since then she is in custody.

(3.) Petitioner has approached this Court for grant of bail on the grounds firstly that her right of speedy trial has been violated and secondly her co-accused Veena Devi @ Minakshi @ Pooja has already been released on bail by a coordinate bench of this Court vide order dtd. 6/5/2021 passed in Cr.MP(M) No. 672 of 2021.