NIRMAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner is seeking anticipatory bail in FIR No.151 dtd. 7/7/2020 (wrongly mentioned as 7/7/2019 in order Annexure P/2)) registered under Ss. 15 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station Amargarh, District Sangrur.

(2.) Learned counsel for the petitioner contends that the petitioner has joined investigation in terms of order passed by this Court on 26/8/2021. Order dtd. 26/8/2021 is as under:-

(3.) The present petition has been filed under Sec. 438 Cr.P.C. for the grant of anticipatory bail to the petitioners in respect of FIR No.151 dtd. 7/7/2021 registered under Ss. 15 and 29 of NDPS Act, 1985 registered at Police Station Amargarh, District Sangrur.