JARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Jarnail Singh son of Bachan Singh, has directed the instant petition for the grant of anticipatory bail in a case registered against him, vide FIR No.59 dated 29.03.2013, on accusation of having committed an offence punishable under Section 22 of The Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be referred as 'the NDPS Act'), by the police of Police Station Sadar, District Ferozepur, invoking the provisions of Section 438 Cr.P.C.

(2.) NOTICE of the petition was issued to the State.

(3.) DURING the course of preliminary hearing, a Co-ordinate Bench of this Court (Mahesh Grover, J.), has passed the following order on April 29, 2013: -