SHIVAM SINGH ALIAS GOLU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) The petitioner is seeking anticipatory bail in FIR No.100 dated 28.09.2019, under Sections 21/29 of the NDPS Act, registered at Police Station Mohkampura, District Amritsar.

(3.) Learned counsel for the petitioner contends that 245 intoxicating tablets were allegedly recovered from the co-accused namely Ashu Malik and Vishal, who were arrested at the spot. The recovery is non-commercial in nature. The petitioner had been arraigned as accused on the statement of coaccused.