JASBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No.90 dtd. 2/4/2021, under Ss. 21 and 29 (added later on) of the NDPS Act, registered at Police Station Patran, District Patiala.

(2.) Learned counsel for the petitioner contends that the petitioner is not named in the FIR and has been arraigned as an accused on the statement of co-accused from whom 150 gram of smack (non-commercial quantity) has been recovered. The petitioner is 67 years old.

(3.) This Court, by order dtd. 6/10/2021 had directed the petitioner to appear before the Investigating Officer and join investigation and in the event of his arrest, he was ordered to be released on ad-interim bail to the satisfaction of the Investigating/Arresting Officer, subject to the conditions envisaged under Sec. 438(2) Cr.P.C.