MANPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) The petitioner is seeking anticipatory bail in FIR No. 323 dtd. 9/11/2020, under Ss. 22-C/29 of the NDPS Act, 1985, registered at Police Station Kathunanagal, District Amritsar.

(3.) A coordinate Bench of this court, on 13/10/2021, had passed the following order:-