NITIN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner was earlier granted bail but he failed to appear. Consequently, vide order dtd. 6/12/2021, passed in CNR No. PBDLD01-021335-2021, his bail was dismissed. Ld. Trial court dismissed the application on the grounds of maintainability.

(2.) Feeling aggrieved the petitioner has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(3.) The quantity allegedly involved is less than commercial quantity. Given this, the rigours of S. 37 of the NDPS Act do not apply in the present case.