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Judgment
5 paragraphs · 145 wordsAvneesh Jhingan , J
This petition under Section 438 Cr.P.C. is filed seeking anticipatory bail in FIR No. 32 dated 26.3.2019, under Section 21 of the NDPS Act, 1985 registered at Police Station Hathur, Ludhiana.
After arguing for some time and realising that the present petition is not maintainable in view of the judgment of the Supreme Court in Manish Jain v. Haryana State Pollution Control Board, 2021(1) AICLR 416, learned counsel for the petitioner does not press the present petition.
However, a request is made that the petitioner would surrender before the court within ten days and apply for regular bail, his application be taken up expeditiously.
Dismissed as not pressed. In case the petitioner surrenders within ten days and applies for regular bail, the court concerned shall take up the bail application on the same day and decide it as expeditiously as possible.