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Judgment
The petitioner undertakes to affirm and stamp the petition as per the Rules within 48 hours of resumption of normal functioning of the court.
The petition is taken up through video conference on the basis of such undertaking.
The petitioner insists that since no narcotic substance was recovered from the petitioner's person and the petitioner does not have any previous history in the narcotic business, the petitioner should be enlarged on bail since she has remained detained for more than two years.
The NCB is represented. According to the Bureau, the petitioner had completed transactions at the time that the petitioner was apprehended and the recovery made from the others to whom the petitioner had made the delivery should be regarded as recovery from the petitioner. The Bureau also says that since the trial has commenced, there cannot be any immediate ground to enlarge the petitioner on bail.
Considering the material against the petitioner and the surrounding circumstances, the prayer for bail is rejected.
CRM 3026 of 2020 and CRAN 1427 of 2020 are disposed of.