RAJAT Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, apprehending arrest for violating the above-mentioned provisions of Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act) per the FIR captioned above, on the allegations of selling 12 kgs of poppy husk to the main accused, from whom the police had recovered the same on 4/1/2023, has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph 10 of the bail petition, the accused declares the following criminal antecedents:

(3.) Counsel for the petitioner submits that he has no objection if this Court imposes conditions upon the petitioner while granting the bail. He further contends that the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.