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Judgment
7 paragraphs · 185 wordsMandeep Pannu, J
The instant petition under Section 482 of BNSS, 2023 has been filed for grant of anticipatory bail to the petitioner in FIR No.70, dated 12.06.2025, under Sections 21, 61, 85 of Narcotic Drugs and Psychotropic Substance Act, 1985, registered at Police Station Sadar Ahmedgarh, District Malerkotla.
This Court vide order dated 01.12.2025 while issuing notice of motion, granted the concession of interim bail to the petitioner, subject to his joining the investigation.
Learned counsel for the petitioner submits that in pursuance to the order dated 01.12.2025 the petitioner has joined the investigation.
Learned State counsel has filed a status report by way of an affidavit of Sukhdev Singh Brar, PPS, Deputy Superintendent of Police, Sub Division Ahmedgarh, District Malerkotla, on behalf of the respondent-State. The same is taken on record. On instructions from ASI Harjinder Singh, learned State counsel does not controvert the said fact and further submits that custodial interrogation of the petitioner is not required.
In view of the above, the order dated 01.12.2025 is made absolute.
Accordingly, the present petition is disposed of.