CRR-3299-2025 1

149

           THE HIGH COURT OF PUNJAB AND HARYANA 

       AT CHANDIGARH

CRR-3299-2025

Reserved on: 17.03.2026

Pronounced on: 18.05.2026

Uploaded on: 19.05.2026

Jasbir Kaur       ..... Petitioner

Versus

State of Punjab

..... Respondent

CORAM : HON'BLE MR. JUSTICE  RAJESH BHARDWAJ

Present: Mr. Sidhant Vermani, Advocate for the petitioner(s).

Mr. K.D. Sachdeva, D.A.G., Punjab.

RAJESH BHARDWAJ, J.

1. Present revision petition has been filed by the petitioner

against the order dated 12.12.2025, whereby application filed by the

petitioner for grant of default bail was dismissed by learned trial Court, in

view of order dated 27.11.2025 passed by the learned Judge, Special

Court, Amritsar, whereby the application filed by the prosecution for

extension of time for filing the challan under Section 36(A)(4) of NDPS

Act in a case bearing FIR No.106, dated 04.06.2025, under Sections 21,

21(c), 29, 61, 85 of NDPS Act, registered at Police Station Chheharta,

Amritsar, was allowed.

CRR-3299-2025 2

2. Learned counsel for the petitioner has submitted that the

petitioner has been falsely implicated in case bearing FIR No.106, dated

04.06.2025, under Sections 21, 21(c), 29, 61, 85 of NDPS Act, registered

at Police Station Chheharta, Amritsar and was arrested on 04.06.2025. He

has submitted that after registration of the FIR, the statutory period for

filing the challan expired on 30.11.2025. He has submitted that since

then, he is in custody for a period of more than 180 days, but the challan

was not presented within this period, which gave her indefeasible right of

being released on default bail under Section 187(3) of BNSS (earlier

Section 167(2) Cr.P.C.). He has submitted that the Investigating Agency

on 15.11.2025 moved an application seeking extension of time for

presentation of challan and the learned trial Court had illegally allowed

the application vide order dated 27.11.2025 with extension of two months

time.  He has submitted that the pendency of FSL report is not a

compelling ground to extend the custody of the petitioner beyond the

period of 180 days. He has further submitted that after the completion of

180 days, the petitioner moved an application praying for the grant of

default bail under Section 187(3) Cr.P.C. (earlier Section 167(2) Cr.P.C.)

before the learned trial Court, however, the learned trial Court, dismissed

the application filed by the petitioner for default bail vide order dated

12.12.2025. He submits that the Investigating Agency has not given any

specific ground as to why the detention of the petitioner was required

beyond the period of 180 days. To buttress his arguments, learned

counsel for the petitioner has relied upon the decision passed by this

CRR-3299-2025 3

Hon’ble Court in ‘Mahender Vs. State of Haryana,  CRR-662-2023’;

‘Punma Ram Vs. State of Haryana, CRR-1427-2023’; ‘Sahid Vs. State

of Haryana,   CRR-2697-2023 and CRR-2696-2023’; ‘Sanjay Kuma

Kedia @ Sanjay Kedia vs. Intelligence Officer, Nrcotic Control Bureau

and another’; ‘Gulam Navi @ Gami Vs. State of Haryana, CRR-1528-

2023 and CRM-M-27369-2023’ and  ‘Navneet Vs. State of Haryana,

CRR-1759-2023’.  He has thus, submitted that order dated 27.11.2025

whereby the application for extension of time for filing the challan was

allowed as well as order dated 12.12.2025, vide which the application of

the petitioner for default bail was dismissed, passed by the trial Court

have been passed without appreciating the real facts and as such the same

are liable to be set aside.

3. Notice of motion.

4.

On asking of the Court, Mr. K.D. Sachdeva, D.A.G., Punjab

appears and accepts notice on behalf of the respondent-State. He, however,

has opposed the submissions made by counsel for the petitioner. He has

submitted that in the absence of the chemical report, it is not possible for

investigating   agencies   to   present   the   challan   in   the   Court.   He   has

submitted that the petitioner was arrested on 04.06.2025 and her custody

of 180 days was going to expire on 30.11.2025 and the application for

extension of time for filing the challan was moved on 15.11.2025, which is

well  before the expiry of the same and  the  learned  Judge, Special Court,

Amritsar had rightly allowed  the same vide order dated 27.11.2025. He

has   submitted     that     the   petitioner     moved     an     application     for

CRR-3299-2025 4

default   bail   on 12.12.2025 which was beyond statutory period of 180

days and after application for extension of time filed by the prosecution

was accepted by the trial Court and two months time was granted to the

investigating agency for filing of challan/final report. He has further

submitted that since the application for extension of time was allowed,

therefore, petitioner was not entitled for default bail and his application

was rightly dismissed. He has further submitted that the orders passed by

the learned Judge, Special Court, Amritsar suffer from no illegality or

irregularity   and   thus,   the   present   revision   petition   is   liable   to   the

dismissed.

5. Heard.

6. Admittedly, the present FIR was registered on 04.06.2025

and the petitioner was also arrested on the same day. The period of 180

days of custody of the petitioner was going to expire on 30.11.2025,

however, the challan was not filed within the statutory period. As the

report from the chemical examiner was not received, the Investigating

Agency moved an application on 15.11.2025 for extension of time for

filing the challan. The learned trial Court allowed the same vide its order

dated 27.11.2025. The learned trial Court has opined that there is every

possibility of delay may have occasioned in obtaining the report of

chemical examiner and thus to this, there is a delay of filing the challan

and further period of two month was extended to present the challan.  A

perusal of the record would show that the petitioner moved an application

for default bail on 12.12.2025, however, the same was dismissed by

CRR-3299-2025 5

learned trial Court by observing that the application for extension of

presentation of challan had already been allowed on 27.11.2025 and as

such the application for grant of default bail, was not maintainable.

7. For resolving the controversy involved in the present case,

appreciation of Section 187(3) of BNSS and Section 36-A of the NDPS

Act, is essential, which reads as under:-

“Section 187(3)- The Magistrate may authorise the detention

of the accused person, beyond the period of fifteen days, if

he is satisfied that adequate grounds exist for doing so, but

no Magistrate shall authorise the detention of the accused

person in custody under this sub-section for a total period

exceeding-

(i) ninety days, where the investigation relates to an offence

punishable   with   death,   imprisonment   for   life   or

imprisonment for a term of ten years or more;

(ii) sixty days, where the investigation relates to any other

offence, and, on the expiry of the said period of ninety days,

or sixty days, as the case may be, the accused person shall be

released on bail if he is prepared to and does furnish bail,

and every person released on bail under this sub-section

shall be deemed to be so released under the provisions of

Chapter XXXV for the purposes of that Chapter.”

“36A. Offences triable by Special Courts:-

x x x x x x x

(4)  In respect of persons accused of an offence punishable

under section 19 or section 24 or section 27A or for

offences involving commercial quantity the references in

sub-section (2) of section 167 of the Code of Criminal

Procedure, 1973 (2 of 1974), thereof to "ninety days",

where they occur, shall be construed as reference to "one

CRR-3299-2025 6

hundred  and eighty  days":  Provided that, if it is not

possible to complete the investigation within the said period

of one hundred and eighty days, the Special Court may

extend the said period up to one year on the report of the

Public Prosecutor indicating the progress of the investigation

and the specific reasons for the detention of the accused

beyond the said period of one hundred and eighty days.’

8. From the bare reading of the above-said Sections, it is clear

that after completion of mandatory period required for completion of

investigation and presentation of challan before the competent Court i.e.

within 180 days, indefeasible right accrues to the accused to be released

on default bail. However, in the present case, the statutory period of 180

days for filing the challan was to expire on 30.11.2025, and the

Investigating Agency moved an application seeking extension of time for

filing the challan on 15.11.2025 and the same was allowed on

27.11.2025. Thereafter, the petitioner filed an application for grant of

default bail on 12.12.2025 and at this stage, no challan was filed,

however, the application filed by the prosecution was allowed and two

months further time was extended for filing the challan whereas the

application filed by the petitioner was dismissed vide order dated

12.12.2025.

9. Hon’ble Supreme Court in ‘ Uday Mohanlal Acharya vs.

State of Maharashtra’, 2001(2) RCR (Criminal) 452 while relying upon

several judgments recorded its conclusion as under:-

 x x x x x x x

CRR-3299-2025 7

“1.  Under  sub-section  (2)  of Section  167,  a  Magistrate

before whom an accused is produced while the police is

investigating into the offence can authorise detention of the

accused in such custody as the Magistrate thinks fit for a

term not exceeding 15 days in the whole.

2. Under the proviso to aforesaid sub-section (2) of Section

167, the Magistrate may authorise detention of the accused

otherwise than the custody of police for a total period not

exceeding 90 days where the investigation relates to offence

punishable   with   death,   imprisonment   for   life   or

imprisonment for a term of not less than 10 years, and 60

days where the investigation relates to any other offence.

3. On the expiry of the said period of 90 days or 60 days,

as the case may be, an indefeasible right accrues in

favour of the  accused  for  being  released  on bail  on

account of default by the Investigating Agency in the

completion   of   the   investigation   within   the   period

prescribed and the accused is entitled to be released on

bail, if he is prepared to and furnish the bail, as directed

by the Magistrate.

4. When an application for bail is filed by an accused for

enforcement of  his indefeasible  right  alleged to have

accrued in his favour on account of default on the part of

the   Investigating   Agency   in   completion   of   the

investigation   within   the   specified   period,   the

Magistrate/Court must dispose of it forthwith, on being

satisfied that in fact the accused has been custody for the

period of 90 days or 60 days, as specified and no charge-

sheet has been filed by the Investigating Agency. Such

CRR-3299-2025 8

prompt action on the part of the Magistrate/Court will

not enable the prosecution to frustrate the object of the

Act and the legislative mandate of an accused being

released on bail on account of the default on the part of

the Investigating Agency in completing the investigation

within the period stipulated.

5. If the accused is unable to furnish bail, as directed by the

Magistrate, then the conjoint reading of Explanation I and

proviso to sub-section (2) of Section 167, the continued

custody of the accused even beyond the specified period in

paragraph (a) will not be unauthorised, and, therefore, if

during that period the investigation is complete and charge-

sheet is filed then the so-called indefeasible right of the

accused would stand extinguished.

6. The expression 'if not already availed of' used by this

Court in Sanjay Dutt's case (supra) must be understood to

mean when the accused files an application and is prepared

to offer bail on being directed. In other words, on expiry of

the period specified in paragraph (a) of proviso to sub-

section (2) of Section 167 if the accused files an application

for bail and offers also to furnish the bail, on being directed,

then it has to be held that the accused has availed of his

indefeasible right even though the Court has not considered

the said application and has not indicated the terms and

conditions of bail, and the accused has not furnished the

same.”

10. Similarly   in   ‘Enforcement   Directorate   Government   of

India vs. Kapil Wadhawan and another etc.’, 2023(2) RCR (Criminal)

474, Hon;ble Supreme Court held as under:-

CRR-3299-2025 9

“50. Since there exists vacuum in the application and details

of   section   167   CrPC,   1973   we   have   opted   for   an

interpretation which advances the cause of personal liberty.

The accused herein were remanded on 14.05.2020 and as

such, the chargesheet ought to have been filed on or before

12.07.2020 (i.e. the sixtieth day). But the same was filed,

only on 13.07.2020 which was the 61st day of their custody.

Therefore, the right to default bail accrued to the accused

persons on 13.07.2020 at 12:00 AM, midnight, onwards. On

that very day, the accused filed their default bail applications

at 8:53 AM. The ED filed the chargesheet, later in the day, at

11:15 AM. Thus, the default bail Applications were filed

well   before   the   chargesheet.   In   Ravindran(supra)   and

Bikramjit (supra), which followed the Constitution Bench in

Sanjay Dutt(supra) it was rightly held that if the accused

persons avail their indefeasible right to default bail before

the chargesheet/final report is filed, then such right would

not stand frustrated or extinguished by any such subsequent

filing. We therefore declare that the stipulated 60/90 day

remand period under section 167 CrPC, 1973 ought to be

computed   from   the   date   when   a   Magistrate   authorizes

remand. If the first day of remand is excluded, the remand

period, as we notice will extend beyond the permitted 60/90

days' period resulting in unauthorized detention beyond the

period envisaged under section 167 CrPC, 1973. In cases

where the chargesheet/final report is filed on or after the

61st/91st day, the accused in our considered opinion would

entitled to default bail. In other words, the very moment the

stipulated 60/90 day remand period expires, an indefeasible

right to default bail accrues to the accused.”

CRR-3299-2025 10

11. The undisputed facts of the present case are detailed herein

below:-

S.

No.

Date Annexure

1. 04.06.2025 Annexure P-1 The   petitioner   was   arrested  in    FIR

No.0106,   dated   04.06.2025,   under

Sections 21(c) of NDPS Act, registered at

Police Station Chheharta, District Police

Commissionerate, Amritsar.

2. 15.11.2025 Annexure P-3 Application   under   Section   36A(4)   of

NDPS Act for extension of time for filing

the final report/challan was filed by the

public   prosecutor   concerned   on   the

ground   that   the   investigation   is

multidimensional   and   evidence   is

scattered and thus, could not be completed

within stipulated period.

3. 26.11.2025 Annexure P-4 Reply  to   the   application   under   Section

36A(4)   of   NDPS  Act   for   extension   of

period for filing the final report/challan

under Section 193 BNSS

4. 27.11.2025 Annexure P-5

(Impugned

order)

Application   filed   by   the   State   for

extension of period for filing the final

report/challan under Section 193 BNSS

was allowed and a period of two month

was   granted   to   complete   the

investigation.

5. 30.11.2025 Expiry of statutory period of 180 days 

6. 12.12.2025 Annexure P-2 Application   filed   by   the   petitioner

under   Section   187(3)   of   BNSS

(erstwhile   Section   167(2)   Cr.P.C.)   for

the grant of default bail were dismissed.

12. The issue which needs determination is whether the reasons

given for allowing the application under Section 36A(4) of NDPS Act, to

extend the time period by two month for permitting the prosecution to

complete the investigation and for presentation of the challan and thus,

defeating the statutory right of the petitioner for grant of default bail are

valid   and   sufficient   to   prolong   incarceration   of   the   petitioner.  The

CRR-3299-2025 11

relevant para of the impugned order dated 27.11.2025 reproduced as

under:

“I have gone through the rival contentions raised by both the

sides besides and gone through the record carefully. In the

present case, accused Jasbir Kaur was arrested on 04.06.2025

and period of 180 days of custody are going to expire on

30.11.2025.   The   application   for   extension   of   time   for

presentation of challan has been preferred by the Ld. Addl. PP

on 15.11.2025 i.e. well before the expiry of 180 days and the

recitals of the application explains the reasons for extension of

time. It is averred in the application that as investigation is

multifaceted and multidimensional and evidence is scattered,

investigation could not be completed within stipulated period

and the recovery effected in the present FIR falls in the category

of   commercial   quantity.  Further   it   is   averred   in   the

application that  report Chemical Examiner is yet  to be

received and it is not mandatory as per the provisions of

Section 36A(4) of the NDPS Act that application should be

accompanied by an extra report or in a particular format.

The objective of an application under Section 36A(4) of the

NDPS Act is to require the public prosecutor to intimate the

Court regarding the progress of the investigation and the

specific reason for the detention of the accused beyond a

period of 180 days. The validity of the application and the

soundness of the reasons is not to be assessed. Henceforth,

this court is of the considered view that the application for

seeking extension of time is in accordance with the provision of

Section 36 of the NDPS Act. In view of aforesaid reasons, the

application for extension of time to present the challan stands

allowed and further period of two months is extended from the

date of order. The application is disposed of accordingly. .”

CRR-3299-2025 12

13. A perusal of the relevant portion of the impugned order

dated 27.11.2025 would show that the application for extension of time

beyond 180 days moved by the prosecution was allowed by giving

specific   reason   that   chemical   examiner   report   is   awaited   and   the

investigation   is   multifaceted   and   multidimensional  and   evidence   is

scattered. It is pertinent to mention here that the application for extension

signed by the Investigating Officer cannot be construed as a report of the

Public Prosecutor as envisaged in Proviso to sub section (4) of Section

36A of the NDPS Act and the Public Prosecutor has only given reason

that the investigation is multifaceted and multidimensional, however,

neither any grounds/reasons for detention of the petitioner beyond the

statutory period of 180 days was mentioned nor the progress of trial has

been explained in the same. It is a settled position of law that report by

Public Prosecutor is not a mere formality but requires due application of

mind as to the ground for delay in filing challan and the reasons for

further detention of accused.

14. A Coordinate Bench of this Court in ‘Hargobind Singh vs.

State of Punjab’ 2014(3) RCR (Criminal) 73, has held as under:

“15. In the first instance, it may be recorded that there has

been a non-compliance of the provisions contained in Section 36-

A of the Act. The provision mandates a report of the Public

Prosecutor indicating the progress of the investigation as also the

specific and compelling reasons for seeking the detention of the

accused beyond a period of 180 days. A perusal of the application

preferred  by the prosecution seeking extension  of  time under

Section 36-A of the Act at Annexure P2 would reveal that the basis

for seeking extension was two-fold, i.e. (i) the investigation has to

CRR-3299-2025 13

cover various parts of India as also Pakistan, England and Canada

and (ii) the Chemical examination report of Forensic Science

Laboratory, Chandigarh is yet awaited. On such application,

the trial Court granted the extension of 30 days vide order

dated 11.2.2014 at Annexure P4 by merely re-producing the

bald averments made at the hands of the prosecution in the

application   seeking   extension.   This   Court   would   have   no

hesitation in observing that the order dated 11.2.2014 passed

by the trial Court granting extension of 30 days for completion

of   investigation   was   done   in   a   routine   and   mechanical

fashion.”

15. While relying upon a decision rendered in ‘Sanjay Kumar

Kedia   @   Sanjay   Kedia   vs.   Intelligence   Officer,   Narcotic   Control

Bureau and another’, 2010 (1) RCR (Criminal) 942 by Hon’ble the

Supreme Court, a Coordinate Bench of this Court in ‘Joginder Singh vs.

State of Haryana’, 2022 (3) RCR (Criminal) 99 has held as under:

“In the case in hand, the application for extension signed

by the Investigating Officer cannot be construed as a report of

the Public Prosecutor as envisaged in Proviso to sub section (4)

of Section 36A of the NDPS Act for the reason that Public

Prosecutor had only appended his signatures at the bottom of

the page, that too, without even making an endorsement that he

had perused the grounds and that, he was satisfied about the

progress of investigation and reasons set out for extension of

time to complete the investigation. Further, the report did not

disclose the progress of investigation. It is a settle proposition

of law that report is not a mere formality but requires due

application of mind as to the ground for delay in filing challan

and   the   reasons   for   further   detention   of   accused.   In   the

considered view of this Court, the application/report filed by the

prosecution did not meet the aforesaid requirements envisaged

in Proviso to Section 36A(4) of the NDPS Act. It can safely be

CRR-3299-2025 14

held that the application for seeking extension of time was

nothing   but   a   transmission   of   request   of   an   Investigating

Officer. The report did not reflect the steps taken for obtaining

FSL report during the period of first 180 days.

‟In similar circumstances, the Hon ble Supreme Court

in the case of Sanjay Kumar Kedia (supra) held as under:- 

“10. The maximum period of 90 days fixed under Section

167(2) of the Code has been increased to 180 days for several

categories of offence under the Act but the proviso authorizes a

yet further period of detention which may in total go upto one

year,   provided   the   stringent   conditions   provided   therein   are

satisfied and are complied with. The conditions provided are : 

(1)  a report of the public prosecutor,

(2)  which indicates the progress of the investigation, and

(3)  specified the compelling reasons for seeking the detention of

the accused beyond the period of 180 days, and

(4)  after notice to the accused. xx xx xx xx 14. A bare perusal of

the   application   shows   that   it   has   been   filed   by   the

investigating officer of respondent No.1 and does not indicate

even remotely any application of mind on the part of the

public prosecutor. It further does not indicate the progress of

the investigation, nor the compelling reasons which required

an extension of custody beyond 180 days. This application

was allowed by the Special Judge on 2nd August, 2007 i.e. on

the day on which it was filed which also reveals that no

notice had been issued to the accused and he was not even

present in Court on that day.” 

Record clearly  reveals  that the impugned order(s)

lack satisfaction of aforesaid mandatory conditions of Section

36A(4) of the NDPS Act. In the absence of an appropriate

report, the court would have no jurisdiction to deny an accused

his indefeasible right to be released on bail on account of the

default   of   the   prosecution   to   file   the   challan   within   the

prescribed time if an accused seeks and is prepared to furnish

CRR-3299-2025 15

the bail bonds as directed by the court. Moreover, no extension

can be granted  to keep an accused in custody beyond the

prescribed   period   except   to   enable   the   investigation   to   be

completed and as already stated above, before any extension is

granted, the accused must be put on notice and permitted to

have his say so as to be able to object to the grant of extension. 

As regards Section 167(2) Cr.P.C., it creates an indefeasible

right in an accused person, on account of the ‘default’ by the

investigating agency in the completion of the investigation

within the maximum period prescribed or extended, as the case

may be, to seek an order for his release on bail. It is for this

reason that an order for release on bail under proviso (a) of

Section 167(2) Cr.P.C. is generally termed as an “order-on-

default”  as  it  is  granted  on  account  of  the  default  of   the

prosecution to complete the investigation and file the challan

within the prescribed period. As a consequence of amendment,

an accused after the expiry of 180 days from the date of his

arrest becomes entitled to bail irrespective of the nature of the

offence with which he is charges, where the prosecution fails to

put up challan against him on completion of the investigation.

Thus, in the considered view of this Court, as per Section

167(2) Cr.P.C., an indefeasible right to be enlarged on bail

accrues in favour of the accused, if the police fails to complete

the   investigation   and   put   up   a   challan   against   him  in

accordance with law under Section 173 Cr.P.C. An obligation,

in such a case, is cast upon the Court, when after the expiry of

the maximum period during which an accused could be kept in

custody, to decline the police request for further remand. There

is yet another obligation also which is cast on the court and that

is to inform the accused of his right of being released on bail

and enable him to make an application in that behalf. This legal

position has been very ably stated in Aslam Babalal Desai Vs.

State of Maharashtra, 1993 (1) Recent Criminal Reports 600,

‟where speaking for the majority, the Hon ble Supreme Court

CRR-3299-2025 16

referred   the   law   laid   down   in   Rajnikant   Jivanlal   Patel   &

another Vs. Intelligence Officer, Narcotic Control Bureau, New

Delhi, AIR 1990 Supreme Court 71, wherein it was held that:- 

“The right to bail under Section 167(2) proviso (a) thereto is

‟absolute. It is a legislative command and not courts discretion.

If the investigating agency fails to file chargesheet before the

expiry of 90/96 days, as the case may be, the accused in custody

should be released on bail. But at that stage, merits of the case

are not to be examined. Not at all. In fact, the magistrate has no

power to remand a person beyond the stipulated period of 90/96

days. He must pass an order of bail and communicate the same

to the accused to furnish the requisite bail bond.” 

The record clearly deciphers that application for extension of

time was allowed without any notice to the petitioner. The

liberty of the accused is at stake and cannot be taken away in a

casual manner without affording an opportunity of hearing.

The   other  ingredients   inasmuch   as   specific   reasons  for

extension of time, the progress of the investigation and

compelling reasons for detention of the petitioner beyond

the period of 180 days have not been spelt out in the order

extending time for completion of investigation or in the

order declining default bail to the petitioner relying on

extension of time to complete investigation.” 

16. Similar view has been taken by a Coordinate Bench of this

Court in ‘Ravinder @ Bhola vs. State of Haryana’, 2023 NCPHHC

140642 and ‘Gurmej Singh and others vs. State of Haryana and

others’, 2023(1) RCR (Criminal) 339.

17. Keeping in view the anvil of the law settled in the above

mentioned judgments rendered by Hon’ble the Supreme Court as well as

by this Court, the reasons given for seeking extension of time by the

CRR-3299-2025 17

prosecution does not meet parameters as laid down under Section 36A(4)

of NDPS Act and non receipt of the chemical examiner report could not

be stated to be a valid reason for seeking detention of accused beyond the

statutory period of 180 days.

18. In view of the overall facts and circumstances of the present

case, the extension of time granted vide order dated 27.11.2025 was not

in accordance with law and thus, the impugned order dated 27.11.2025 is

liable to be set aside. Accordingly, application of the petitioner filed

under Section 167(2) Cr.P.C. which creates an indefeasible right in an

accused person on account of the default by the investigating agency,

deserves to be allowed.

19. Keeping in view the abovesaid facts and circumstances, the

present petition is allowed and the impugned order dated 27.11.2025

passed by learned Judge, Special Court, Amritsar, is hereby set aside

along with order dated 12.12.2025, whereby, application for default bail

filed by the petitioner was dismissed. The petitioner is held to be entitled

for default bail subject to her furnishing bail/surety bonds the satisfaction

of learned trial Court/Duty Magistrate, if not required in any other case. 

20. Nothing said herein shall be treated as an expression of

opinion of the merits of the case.

18.05.2026                  (RAJESH BHARDWAJ)

ps-I               JUDGE     

Whether speaking/reasoned  :  Yes/No

Whether reportable  :  Yes/No