BALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Baljit Singh son of Balbir Singh, has applied for anticipatory bail in a criminal case instituted against him, on a private complaint by Drug Inspector, in which, he was summoned to face the trial, in violation of the provisions of under Sections 18(c), 18(A), 27(b) (ii) and 28 of the Drugs and Cosmetics Act, 1940 and Rules, 1945, by the Magistrate, invoking the provisions of Section 438 Cr.P.C.

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

(3.) 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.