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Judgment
18 paragraphs · 329 wordsGurvinder Singh Gill, J
The petitioner has approached this Court seeking grant of anticipatory bail in respect of a case registered vide FIR No.119 dated 15.6.2020 at
Police Station Dharamkot, District Moga under Sections 21 and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985.
At the time of issuance of notice of motion the following order was passed:
“ Pursuant to receipt of secret information against one Manjit Kaur @ Akki to the effect that she indulges in sale of ‘Heroin’, she was
apprehended and 1 kg and 200 grams of ‘Heroin’ was recovered from her possession. It is the case of prosecution that aforesaid Manjit Kaur
made a disclosure statement to the effect that it is the petitioner who supplies the said ‘Heroin’ to her.
Learned counsel for the petitioner has submitted that he has falsely been implicated in the present case on the basis of the alleged disclosure statement
which does not carry any evidentiary value.
Notice of motion for 1.12.2020.
Meanwhile, in the event of arrest, the petitioner be released on interim bail subject to his furnishing personal bonds and surety bonds to the satisfaction
of Arresting/Investigating Officer. However, the petitioner shall join the investigation as and when called upon to do so and cooperate with the
Arresting/Investigating Officer and shall abide by the conditions as provided under Section 438 (2) Cr.P.C.â€
The learned State counsel, upon instructions from ASI Varinder Singh, has informed that pursuant to interim directions issued by this Court, the
petitioner has since joined investigation and that his custodial interrogation is not required.
In view of the aforesaid submission, the petition is accepted and the interim directions issued by this Court vide order dated 20.7.2020 are hereby
made absolute subject to the condition that the petitioner shall join investigation as and when called upon to do so and cooperate with the Investigating
Officer and shall also abide by the conditions as provided under Section 438 (2) Cr.P.C.