AVTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, allegedly a poppy addict, 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 CrPC seeking anticipatory bail. Vide order dtd. 25/10/2021, this court had granted interim bail to the petitioner. <FRM>JUDGEMENT_8_LAWS(P&H)3_2022_1.html</FRM>

(2.) In paragraph 18 of the petition, it is declared that the accused has no criminal history. Even none of the status reports mentions about any criminal antecedents.

(3.) Ld. Counsel for the petitioner contends that the petitioner has been nominated on the basis of the disclosure statement of the main accused, and such statement is legally inadmissible.