KESAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, apprehending arrest for violating the above-mentioned provisions of Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act) per the FIR captioned above, has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) Petitioner's counsel seeks bail on the grounds that the petitioner has been nominated on the basis of the disclosure statement of the main accused, and such statement is legally inadmissible.

(3.) State's counsel opposes the interim bail.