PUSHPINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 438 of the Code of Criminal Procedure, praying for grant of anticipatory bail to the petitioner in case FIR No. 160 dtd. 9/5/2023, registered under Ss. 15, 18, 20, 21 and 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985, at Police Station City Hoshiarpur, District Hoshiarpur.

(2.) It is submitted by counsel for the petitioner that case against the petitioner is totally false, frivolous, concocted and the same has been registered at the behest of SI Surinder Kumar, Police Station City Hoshiarpur with a mala fide intention. There is nothing either with the police or on record to substantiate anything against the petitioner. The petitioner has been sought to be involved in the case only because of the earlier cases; which were fabricated in the same very manner against the petitioner. Hence, the petitioner deserves to be granted protection for being arrested.

(3.) Mr. Sandeep Singh, Additional Advocate General Punjab accepts notice on behalf of the respondent State.