Vikas Bahl, J. - (1.) This is a first petition filed by the petitioner under Section 438 Cr.P.C for grant of anticipatory bail him in case FIR No.0073 dated 10.08.2020 (Annexure P-1) under Sections 22 and 29 of the NDPS Act, 1985 registered at Police Station Tallewal, District Barnala.
(2.) On 13.10.2020 when the matter had came up for hearing, a Coordinate Bench of this Court was pleased to pass the following order:- "This is a petition that has been filed for grant of anticipatory bail to the petitioners in the FIR No. 73 dated 10.08.2020 under Sections 22 and 29 of NDPS Act registered at Police Station Tallewal, District Barnala. It is inter-alia contended that the name of the petitioner is not reflected in the FIR and he has been nominated in the present case on the disclosure statement of co-accused from whom all recovery has already been effected and nothing is to be recovered from the petitioner herein while further stating that he is ready and willing to join the investigation. Notice of motion for 18.02.2021. Ms. Monika Jalota, DAG, Punjab appearing through the medium of video conferencing accepts notice on behalf of respondent-State. In the meanwhile, the petitioner is directed to join the investigation within a fortnight and on his doing so, in the event of arrest, the petitioner be released on interim bail, subject to his furnishing requisite bonds to the satisfaction of Arresting/Investigating Officer. However, the petitioner shall continue to join the investigation as and when called upon to do so and shall abide by the conditions incorporated under Section 438(2) Cr.P.C."
(3.) Learned counsel for the petitioner has submitted that petitioner joined the investigation and there is no other case against him.;