- (1.) The petitioner, by way of instant petition under Section 438 Cr. P. C. , seeks pre-arrest bail in the complaint case bearing No. 20/12.4.2012 titled as 'Intelligence Officer Vs. Jarmal Singh and another' filed under Sections 21,23,25,28,29 of the NDPS Act, 1985, Customs Act, 1962 and the Arms Act, 1959.
(2.) Learned counsel for the petitioner, vehemently contended that the petitioner has been falsely implicated in the present case. He further submits that there is nothing against the petitioner, except the confessional statement of the main accused Khan Singh. Learned counsel for the petitioner next contended that since nothing more is to be recovered from the petitioner and his custodial interrogation would not be required, the present petition deserves to be accepted.
(3.) Having heard the learned counsel for the petitioner and after going through the record of the case, this court is of the considered opinion that the present one is not a fit case for extending the benefit of pre-arrest bail to the petitioner. The reasons are more than one.;