DHARMINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has sought pre-arrest bail in a case registered against him under section 21 of the NDPS Act vide FIR No. 76 dated 19.06.2014 at Police Station Sarai Amanat Khan, district Amritsar.

(2.) Learned counsel for the petitioner has vehemently contended that during the pendency of this petition, various inquiries were undertaken wherein petitioner was found innocent. Pursuant to order dated May 26, 2015, another inquiry was conducted by Superintendent of Police, Investigation, Tarn Taran wherein plea of alibi raised by the petitioner has been accepted. As petitioner has been given a clean chit by various officials in the inquiries, thus, he deserves the concession of pre-arrest bail.

(3.) Learned State counsel has referred to various orders passed from time to time.