HET RAM Vs. STATE OF HARYANA

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, on the allegations of ASI Amarjeet, No. 51, Anti Narcotic Cell, Fatehabad, has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) Vide order dtd. 13/7/2022, the petitioner was granted interim protection, which is continuing till date.

(3.) The petitioner's counsel argued that the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.