SURESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On being named by the main accused in his custodial interrogation as the seller of the contraband, the petitioner, apprehending arrest for violating the above-mentioned provisions of Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act) as per the FIR captioned above, had come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph 11 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The police had recovered a sum of Rs.1,08,000.00 from the petitioner, which as per the Investigator are the proceeds from the sale of illicit drugs prohibited under NDPS Act.