ANIL KUMAR Vs. STATE

JUDGEMENT

(1.) This petition has been filed under Sec. 439 Cr.P.C. seeking interim bail in FIR No. 14/2014 dtd. 26/3/2014 registered at P.S. Special Cell under Ss. 468/471/201 of the Indian Penal Code, 1860 (hereinafter, "IPC") and Ss. 20/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter, "NDPS Act").

(2.) The facts, in brief, leading up to the filing of the instant petition are as follows:

(3.) Mr. Rajinder Singh, learned Counsel for the Petitioner, submits that the Petitioner has been falsely implicated and his job was only to drive the occupants of his vehicle from one place to another. He states that the Petitioner is the sole bread earner in his family and that his being in judicial custody for 7 years and 10 months has exacerbated the poor financial condition of his family, especially with the COVID-19 pandemic taking place.