MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRESENT petition has been filed under Section 438 Cr.P.C. seeking grant of anticipatory bail to the petitioner in case FIR No. 328 dated 12.11.2008 registered at Police Station Baghapurana, District Moga under Sections 27(A) of the NDPS Act and Section 120 -B IPC.

(2.) ON March 25, 2009, this Court had passed the following order:

(3.) FOR the reasons stated in order dated March 25, 2009 and in view of the statement made by Counsel for the State, petitioner is granted pre -arrest bail for a period of 15 days. Thereafter, petitioner will surrender before the trial Court and apply for regular bail.