LAWS(P&H)-2022-6-149

BABLI Vs. STATE OF PUNJAB

Decided On June 21, 2022
BABLI Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) On being named by the main accused in his custodial interrogation as the seller of the contraband, 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 had come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph 12 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The police intercepted a video on WhatsApp in which 5-6 women were shown to be selling intoxicants. Based on this the police identified the petitioner to be one such woman. The police also recovered 10 grams of heroin.