BISHNU 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) per the FIR captioned above had come up before this Court under Sec. 438 Cr.P.C. seeking anticipatory bail.

(2.) In paragraph 18 of the bail petition, the accused declares that he has no criminal antecedents; however, Ld. counsel for the petitioner states that inadvertently they were unable to mention one FIR against the petitioner which is under sec. 506 IPC.

(3.) On 28/7/2022, the police had recovered 25 grams of heroin from Babli Singh and Goldy Singh, who after their arrest, during their interrogation named accused as its seller.