BIMLA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) H.C. Tek Chand No. 3, Police Station, Sunder Nagar, District Mandi is present along with record. Record perused and returned. Status report filed and taken on record. In relation to F.I.R. No. 7/2014 dated 7.1.2014, registered at Police Station/Sunder Nagar, District Mandi under the provisions of Sections 20 and 29 of the Narcotic Drugs and Psychotropic Substance Act, 1985, petitioner, Bimla Devi was arrested on 2.2.2014. She seeks bail in relation to the said F.I.R.

(2.) Petitioner, Bimla Devi, aged about 39 years is a widow. Her married son, as is so stated by her, resides separately and there is none to take care of her house. According to the petitioner, she is innocent and stands falsely implicated.

(3.) From perusal of the record, it is evident that police arrested one Sanjay Kumar, from whose custody alleged Charas weighing 2.113 Kg. was recovered on 7.1.2014 by the police party headed by H.C. Tek Chand. Initially, Sanjay Kumar made a statement to the police that he had bought the Charas from "some unknown person at unknown place in village Aut". Also, he could not disclose the name and address of the person from whom he had been purchasing the contraband substance (Charas). This fact is evident from the Challan so presented by the police before the trial Court.