PRINCE Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through the instant petition filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (For short 'BNSS'), the petitioner seeks anticipatory bail in case FIR No.200 dtd. 27/7/2025 under Sec. 22(c) of the NDPS Act registered at Police Station Julana, District Jind.

(2.) On 19/8/2025, following order had been passed: -

(3.) Learned counsel for the petitioner submits that in compliance of the order dtd. 19/8/2025 passed by this Court, the petitioner has joined the investigation. He has further argued that there is no connection between the petitioner and co-accused and the petitioner is sought to be implicated only on the basis of disclosure statement.