DAVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The peoner, apprehending arrest for selling vio lang the above-menoned provisions of Narcocs Drugs and Psychotropic Subst ances Act, 1985 (NDPS Act) per the FIR caponed above, has come up before this Court u nder Sec. 438 CrPC seeking ancipatory bail.

(2.) In paragraph 9 of the bail applicaon, the accuse d declares the following criminal antecedents:

(3.) Peoner's counsel prays for bail by imposing any stringent condions. Counsel for the peoner contends that the custodial inves gaon would serve no purpose whatsoever, and the pre-trial incarceraon would ca use an irreversible injusce to the peoner and family.