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Judgment
16 paragraphs · 263 wordsAvneesh Jhingan, J
The matter is taken up for hearing through video conference due to COVID-19 situation.
This is a petition seeking anticipatory bail in FIR No. 157, dated 19th December, 2020 under Sections 22/29/61/85 of the Narcotic Drugs and
Psychotropic Substances Act, 1985 registered at Police Station Mehtiana, District Hoshiarpur.
As per the FIR, at the time of routine checking Ranjit Singh @ Jeeta was arrested and 15 grams of intoxicant power was recovered from him. As per
the case of the prosecution in his disclosure statement the name of the petitioner surfaced. It was stated that mother of petitioner use to give
intoxicating powder for selling.
Mr. R.P. Dhir, learned counsel for the petitioner submits that quantity recovered from Ranjit Singh @ Jeeta is non-commercial and the petitioner was
only named in disclosure statement which has no evidentiary value.
Mr. Amit Mehta, Senior Deputy Advocate General, Punjab opposes the prayer and submits that custodial interrogation is required as the petitioner
was named by her son in the disclosure statement.
Considering the facts that petitioner was not named in the FIR and it is only in the disclosure statement that her named surfaced, petitioner is granted
anticipatory bail subject to her joining investigation within a week. In the event of arrest, the petitioner shall be released on bail subject to her furnishing
adequate bail bonds to the satisfaction of the Investigating/ Arresting Officer. She is directed to join the investigation as and when called. She shall
abide by the conditions as envisaged under Section 438 (2) Cr. P.C.
The petition is allowed.