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Judgment
5 paragraphs · 114 wordsHari Pal Verma, J
Prayer in the present petition filed under Section 438 of the Code of Criminal Procedure, 1973 is for issuance of directions to the investigating officer to release the petitioner on bail in the event of his arrest in case FIR No.220 dated 08.09.2018 under Section 22 NDPS Act and Section 29 NDPS Act (added later on) registered at Police Station Tanda, District Hoshiarpur.
At this stage, learned State counsel, on instructions from HC Gurmit Singh, has pointed out that the petitioner is involved in another case under the NDPS Act.
In view of the statement so made by learned State counsel, no ground for anticipatory bail is made out.
Dismissed.