KARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail in FIR No.59 dtd. 14/2/2022 under Ss. 20 and 29 of NDPS Act and Sec. 61 of Punjab Excise Act, registered at Police Station City Budhlada, District Mansa.

(2.) While granting interim bail to the petitioner, following order was passed by this Court on 14/3/2022: -

(3.) Learned State counsel, on instructions from ASI Nachhattar Singh, has not disputed the factual position and states that the petitioner is no more required for any further investigation.