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Judgment
N.S.SHEKHAWAT, J. (Oral)]
The petitioner has filed the present second petition under Section 483 of the B.N.S.S. for grant of regular bail in case FIR No. 11 dated 17.01.2024, registered under Sections 21, 22 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, at Police Station City Sunam, District Sangrur.
Learned counsel for the petitioner submits that the petitioner was arrested in the present case on 17.01.2024. However, vide order dated 4th July 2025, Annexure P-2, she was granted the concession of bail by this Court. He further submits that thereafter she was regularly appearing before the trial Court. However, only on one date, i.e., 04th July 2026, she could not appear before the trial Court because of her ill health. However, she herself surrendered on 22nd July, 2026 and is in custody since then.
On the other hand, learned State counsel has vehemently opposed the prayer made by the learned counsel for the petitioner on the ground that there are serious allegations against the petitioner and the petitioner is not entitled for the concession of regular bail.
I have heard learned counsel for the parties and perused the record.
From the record, it is apparent that after grant of concession of bail to the petitioner, she was regularly appearing before the trial Court. However, only on one date, i.e., 4th July 2026, she could not appear before the trial Court as she was stated to be unwell. Consequently, taking a lenient view, the petition is allowed and the petitioner is ordered to be released on bail on her furnishing bail bonds and surety bonds to the satisfaction of the learned trial Court/Duty Magistrate/CJM concerned.
At the time of furnishing the bail bonds, the petitioner shall also file an undertaking before the trial Court that she shall appear on each and every date of hearing and she shall not absent herself before the trial Court without seeking prior permission of the Court.