GURDAS SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) INVOKING the provisions of section 438 IPC., petitioner Gurdas Singh son of Sadar Singh, has instituted the instant petition for anticipatory bail in a case registered against him, vide FIR No.98 dated 14.4.2010, on accusation of having committed an offence punishable under section 15 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (for short ?the Act?) by the police of Police Station Nakodar, Distt.Jalandhar.

(2.) NOTICE of the petition was issued to the State.

(3.) WHAT is not disputed here is that the petitioner is a habitual offender and is involved in cases registered against him, vide FIR No.148 dated 18.4.1997 under section 15 of the Act by the police of Police Station Sadar Abohar; FIR No.266 dated 1.8.2001 under section 61 of the Punjab Excise Act by the police of Police Station Mehatpur and FIR No.289 dated 20.7.2005 under section 15 of the Act by the police of Police Station Division No.7, Jalandhar. Meaning thereby, there are direct allegations that the petitioner is indulging in narcotic trade and 15 Kgs. of Poppy Husk was recovered from him.