SURJIT MASIH @BHAU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no.57 dated 16.08.2012, under Section 20 of Narcotic Drugs and Psychotropic Substances Act, 1985, registered at police station Old Shalley, District Gurdaspur.

(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Judge, Special Court, Gurdaspur dismissing anticipatory bail application filed on behalf of the petitioner.

(3.) IT has been contended by learned counsel for the petitioner that he has already joined the investigation pursuant to said order dated 25.09.2012.