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Judgment
4 paragraphs · 80 wordsAvneesh Jhingan, J
This petition under Section 438 Cr.P.C. is filed seeking anticipatory bail in FIR No. 47 dated 4.4.2022, under Sections 21, 22 and 29 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (for short, 'the Act') (Section 29 of the Act deleted later on), registered at Police Station Mallanwala, District Ferozepur.
Learned counsel for the petitioner submits that prayer in the present petition has been rendered infructuous as the petitioner has been arrested.
Disposed of as infructuous.