GHUKAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, apprehending arrest for violating the above-mentioned provisions of Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act) per the FIR captioned above, had come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) Ld. Counsel for the petitioner seeks bail on the grounds of parity because Special Court, Faridkot vide order dtd. 9/2/2022, has granted bail to the co-accused- Kiranjeet Singh.

(3.) Ld. Counsel for the petitioner further contends that the petitioner has been nominated on the basis of the disclosure statement of the main accused, and such statement is legally inadmissible.