AMRIK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM No. 9674 of 2014

(2.) HAVING heard learned counsel for the parties, prayer made in the application is allowed. In the prayer clause of the main petition i.e. CRM No. M -7196 of 2014 as also in the head note, Section 25 of the Narcotic Drugs and Psychotropic Substances Act (for short "the Act") be added along with Section 15 of the Act in FIR No. 62 dated 3.7.2013. Accordingly, the same shall now read as Sections 15, 25, 61, 85 of the Act.

(3.) THIS order shall dispose of the present petition preferred under Section 438 of the Code of Criminal Procedure in which prayer has been made for grant of anticipatory bail to the petitioner in case FIR No. 62 dated 3.7.2013, under Sections 15, 25, 61, 85 of the Act., registered at Police Station Kot Fatta, District Bathinda.