NARINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No.371 dated 03.11.2015 under Section 22 of NDPS Act, registered at Police Station Jodhewal, District Ludhiana.

(2.) Learned counsel for the petitioner contends that 60 gms of Alprazolam had been allegedly recovered from the petitioner, which is below the threshold of commercial quantity of 100 gms. He further states that petitioner was earlier granted regular bail by the trial Court on 04.02.2016. He could not appear before the trial Court on 26.07.2017 as he had inadvertently noted a wrong date and therefore, his bail order was cancelled and his bail and surety bonds were forfeited to the State.

(3.) Issue notice to the respondent.