DALJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Sec. 438 Cr.P.C. for grant of anticipatory bail to the petitioner in case FIR No.80 dtd. 26/11/2017 registered under Sec. 21 of the N.D.P.S. Act at Police Station Khem Karan, District Tarn Taran.

(2.) Learned Sr. DAG on instructions from H.C. Dalwinder Singh, P.S. Khem Karan has accepted the fact that no recovery was made from the petitioner and has corroborated that no other case is pending against him.

(3.) In the circumstances, keeping in view the entire conspectus of facts, without going into the merits of the case, I do not deem it appropriate to deny the concession of anticipatory bail to the petitioner.