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Judgment
Girish Kathpalia, J
The accused/applicant seeks anticipatory bail in case FIR No. 308/2025 of PS Nand Nagri for offence under Section 21/29 of NDPS Act. Broadly speaking, the allegation of prosecution is that one Amit was apprehended and 22.11 gm smack, which is intermediate quantity, was recovered; and Amit made a confessional statement in custody that he used to sell smack on instructions of Seema, Vikas and the present accused/applicant.
Learned APP, assisted by IO/SI Ashish Sharma, accepts notice and in all fairness submits that apart from the said confessional statement of co-accused Amit, there is no other evidence against the accused/applicant.
However, the learned prosecutor opposes the bail application on solitary ground of antecedents of the accused/applicant. It is submitted by learned prosecutor that the accused/applicant is involved in two more cases.
But in response to a specific query, the IO submits that in the other two cases, the accused/applicant is already on bail.
Considering the above circumstances, I find no reason to deprive the accused/applicant personal liberty. The application is allowed and it is directed that in the event of her arrest, the accused/applicant shall be released on bail subject to her furnishing personal bond in the sum of Rs.10,000/- with one surety in the like amount to the satisfaction of the IO/SHO concerned. Pending application also stands disposed of.