ANKUSH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking the concession of anticipatory bail under Sec. 438 of the Cr.P.C. in case FIR No.63 dtd. 12/4/2023 under Ss. 18/61/85 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'the NDPS Act'), Ss. 61/1/14 of the Punjab Excise Act, 1914 (Ss. 353, 186, 427 and 307 of the IPC added lateron) registered at Police Station City Phagwara, District Kapurthala.

(2.) Status report by way of affidavit of Jaspreet Singhs, PPS, Deputy Superintendent of Police, Sub Division Phagwara, Kapurthala has been filed in the Court today which is taken on record subject to all just exceptions. A copy of the same has been supplied to the counsel opposite.

(3.) On 30/11/2023, while noticing the following submissions made by the learned counsel for the petitioner, this Court had granted the concession of interim bail to the petitioner and asked him to join investigation:-