SATPAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No.160 dtd. 14/9/2020, under Ss. 21 and 29 of the NDPS Act (Sec. 29 of the NDPS Act added later on), registered at Police Station City Dhuri, District Sangrur.

(2.) Learned counsel for the petitioner contends that the petitioner has been arraigned as an accused on the statement of co-accused from whom 05 grams of smack was allegedly recovered.

(3.) A Coordinate Bench of this Court, by the order dtd. 9/4/2021, had directed the petitioner to appear before the Investigating Officer and join the 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.