GOVINDER SINGH DHALIWAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed for grant of anticipatory bail to the petitioner in case FIR No.158 dtd. 14/11/2025 (Annexure P-1), under Ss. 21/59 of NDPS Act, 1985, registered at Police Station Vairo Ke, District Fazilka, Punjab.

(2.) Learned counsel for the petitioner contended that the petitioner has been named in the disclosure statement of the main accused from whom a recovery of 300 gms of heroin has been made, who during investigation stated that the petitioner left the said contraband with him; the petitioner has been solely named by the main accused on account of prior enmity as he had got compromise executed between his friend and the main accused wherein the main accused had to hand over a sum of Rs.1,50,000.00 and as a result the main accused continues to hold a grudge against the petitioner; petitioner has not been named in the FIR and no recovery has been effected from the petitioner, therefore, prayer for grant of anticipatory bail to the petitioner is made.

(3.) Notice of motion.