NEPAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present interim bail application under Sec. 439 of Cr.P.C. has been filed by the petitioner, who is in custody in connection with F.I.R. No. VIII(IO)21/NCB/JZU/2020, Police Station N.C.B. Regional Unit, Jodhpur for the offences punishable under Ss. 8/15, 25 & 29 of the N.D.P.S. Act on the ground that he is required to undertake proceedings for getting released his pension being ex-serviceman.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material on record.

(3.) Learned counsel for the petitioner submits that the petitioner is ex-serviceman. However, pension account of the petitioner has been closed by the NCB. The petitioner is required to appear before the Controller General of Defence Accounts, Allahabad to undertake the proceedings for getting released his pension.