DALIP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Dalip Singh son of Darbara Singh, has preferred the instant petition for the grant of anticipatory bail in a case registered against him, vide FIR No. 05 dated 19.01.2013, on accusation of having committed an offence punishable under Section 15 of The Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be referred as 'the NDPS Act') (the offences punishable under Sections 379, 411, 420, 467, 468 and 471 IPC were later on added), by the police of Police Station Subhanpur, District Kapurthala, invoking the provisions of Section 438 Cr.P.C. Notice of the petition was issued to the State.

(2.) AFTER hearing the learned counsel for the parties, going through the record with their valuable assistance and after considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.

(3.) MOREOVER , during the course of preliminary hearing, a Co -ordinate Bench of this Court (M.M.S. Bedi, J.), has passed the following order on May 06, 2013: -