SHANKAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner prays for grant of anticipatory bail in FIR No. 59 dtd. 21/4/2022, registered under Ss. 21, 29 and 27-A (added later on) of the NDPS Act, 1985 at Police Station Division No. 2, District Ludhiana.

(2.) Learned counsel for the petitioner submits that the petitioner is not involved in any other case and he was also named on the disclosure of co-accused Gurpal.

(3.) Learned counsel for the petitioner relies upon order dtd. 23/5/2022 passed in CRM-M-22440-2022, vide which similarly situated co-accused Rani, who was also nominated on the basis of the disclosure of aforesaid co-accused Gurpal, has already been granted the concession of anticipatory bail by this Court. The operative part of the order reads as under: