GURWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Instant petition is preferred under Sec. 438 of Cr.P.C. now Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') seeking anticipatory bail in FIR No.0125 dtd. 5/12/2024 under Sec. 21 of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to referred as 'NDPS Act") and Sec. 25 of Arms Act, 1959 registered at Police Station Sadar Jalalabad, District Fazilka (Annexure P-1).

(2.) On 16/5/2025, following order was passed:

(3.) Learned State counsel, on instructions from ASI Sukhdev Singh, submits that in compliance of order dtd. 16/5/2025 passed by this Court, the petitioner has joined the investigation and is not required for further custodial interrogation.