RAHUL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No.302 dtd. 5/8/2021 registered under Sec. 21/61/85 of NDPS Act at Police Station City Kotwali, District Patiala.

(2.) Learned counsel for the petitioner contends that the petitioner has joined investigation in terms of order passed by this Court dtd. 7/9/2021. Order dtd. 7/9/2021 is as under:-

(3.) Learned State counsel on instructions from S.I. Mewa Singh submits that in the disclosure statement of the co-accused Sunny he has stated that Rinku s/o Rai Pal is his Massi's son, who was helping him out and as the present petitioner Rahul s/o Raj Pal is the Massi's son of the co-accused Sunny, there is no confusion qua the identity of the nominated accused.