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Judgment
8 paragraphs · 211 wordsAnupinder Singh Grewal, J
The petitioner is seeking anticipatory bail in FIR No.90 dated 02.04.2021, under Sections 21 and 29 (added later on) of the NDPS Act, registered at Police Station Patran, District Patiala.
Learned counsel for the petitioner contends that the petitioner is not named in the FIR and has been arraigned as an accused on the statement of co-accused from whom 150 gram of smack (non-commercial quantity) has been recovered. The petitioner is 67 years old.
This Court, by order dated 06.10.2021 had directed the petitioner to appear before the Investigating Officer and join investigation and in the event of his arrest, he was ordered to be released on ad-interim bail to the satisfaction of the Investigating/Arresting Officer, subject to the conditions envisaged under Section 438(2) Cr.P.C.
Learned State counsel, upon instructions from ASI Labh Singh, states that although the petitioner has joined investigation but he is involved in other cases.
In view of the above and the petitioner having joined investigation, the Covid-19 Pandemic, the order dated 06.10.2021 granting interim bail to the petitioner is made absolute.
However, the petitioner shall abide by the conditions stipulated under Section 438(2) Cr.P.C. He shall also join investigation as and when called upon to do so.
The petition stands disposed of.