GYANI 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 has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) As per bail application and the response of the State, the petitioner has following criminal history:

(3.) Ld. Counsel for the petitioner contends that the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.