JATINDER SINGH 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. 63 dated 08.07.2012, under Section 18 of Narcotic Drugs and Psychotropic Substances Act, 1985, registered at police station Khamano, District Fatehgarh Sahib.

(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, Fatehgarh Sahib dismissing anticipatory bail application filed on behalf of the petitioner. This Court while issuing notice of motion on 04.10.2012 passed the following order:-

(3.) 10.2012. 4. It has also been stated by learned counsel for the State, on instruction from ASI Sukhbir Singh, that petitioner has joined the investigation and that he is no more required for any custodial interrogation. There are no allegations on behalf of the State that petitioner is likely to abscond or that he is likely to dissuade the witnesses from deposing true facts in the Court, if released on bail.