AMANPREET KAUR Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) Petitioner is accused in case registered vide NCB Crime No. 41/2021 dtd. 13/6/2021 under Ss. 8, 20 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act') by the Narcotic Control Bureau (for short NCB), Sub Zone, Mandi District Mandi H.P.

(2.) Petitioner has approached this Court for grant of bail in the above noted case under Sec. 439 of Cr.P.C. on the grounds that the petitioner is innocent and has been implicated falsely in the case. As per petitioner, nothing has been recovered from her or at her instance. Further, the petitioner has sought the bail on the ground that her right to speedy trial has been violated. Petitioner is ready and willing to abide by all conditions as may be imposed. Petitioner has undertaken not to threaten, allure and induce prosecution witnesses. Petitioner alleges to be permanent resident of Ward No. 12, Behleen Phatti, Banwari Garh, District Sangroor, Punjab and is stated to be engaged in a private job.

(3.) On notice, respondent has placed on record status report. As per respondent, Intelligence Officer of NCB at Chandigarh, received a secret information that one person namely Simranjeet Singh, S/o Sh. Nirmal Singh has purchased Charas in District Kullu and will be transporting the same to Chandigarh on 13/6/2021. On such secret information, a team was constituted by the Zonal Director, NCB, Chandigarh. The team of NCB laid a Naka at Pulghrat on 13/6/2021. Municipal Councillor of the area Sh. Yog Raj along with LHHC No.235 Smt. Champa were associated as independent witnesses. At about 5.40 P.M., a Motorcycle bearing No. PB-13AD-2700 was intercepted. Simranjeet Singh was the rider and the petitioner was on the pillion.