MANGAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is the first petition under Sec. 438 Cr.P.C. for grant of anticipatory bail to the petitioner in case FIR No.128 dtd. 25.06.2020 under Ss. 15 and 29 of the NDPS Act, 1985, registered at Police Station Bilga, District Jalandhar.

(2.) On 26.02.2021, a Co-ordinate Bench of this Court was pleased to pass the following order:-

(3.) Thereafter, a status report was filed in the present case. On 07.04.2021, the following order was passed by a Co-ordinate Bench of this Court granting interim protection to the petitioner:-