KULDEEP KUMAR @DEEPAK KUMAR 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.66 dated 25.08.2011, under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985, registered at police station Sidhwan Bet, Ludhiana Rural, District Ludhiana.

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

(3.) IT has also been stated by learned counsel for the State, on instruction from ASI Jaspal Singh, that petitioner has joined the investigation and that he is no more required for any custodial interrogation. Bail application is not opposed. 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.