JASPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Sec. 438 Cr.P.C. is filed seeking anticipatory bail in FIR No. 32 dtd. 26/3/2019, under Sec. 21 of the NDPS Act, 1985 registered at Police Station Hathur, Ludhiana.

(2.) After arguing for some time and realising that the present petition is not maintainable in view of the judgment of the Supreme Court in Manish Jain v. Haryana State Pollution Control Board, 2021(1) AICLR 416, learned counsel for the petitioner does not press the present petition.

(3.) However, a request is made that the petitioner would surrender before the court within ten days and apply for regular bail, his application be taken up expeditiously.