RAJKUMARI RENUKA Vs. OFFICER IN CHARGE, NARCOTIC & AFFAIRS OF BORDER POLICE STATION

JUDGEMENT

(1.) Heard Shri M. Devananda, learned Advocate appearing for the petitioner and Shri Samarjit Hawaibam, learned PP for the respondents.

(2.) This is an application filed by the petitioner praying for enlarging her on bail in connection with the case registered under FIR No. 15(9)2020 NAB- PS U/S 21(C)/29/60 (3) ND & PS.

(3.) ***