AMRITPAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition, filed under Sec. 482 of Bharatiya tiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS'), is for grant of anticipatory bail to the petitioner in case FIR No. 283 dtd. 14/9/2024, registered under Sec. 15(b) and 27(a) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short short 'NDPS Act') Police Station Sadar Tohana, District Fatehabad.

(2.) Vide order dtd. 28/1/2025, passed by this Court, the petitioner was granted interim bail and was directed to join investigation. Order dtd. 28/1/2025, passed by this Court, reads as under:

(3.) Status report dtd. 25/2/2025 has already been filed on behalf of respondent-State.