- (1.) Petitioner Prabhjit Singh alias Lalli Singh son of Anoop Singh has applied for the grant of anticipatory bail in a case registered against him along with his other co-accused, namely, Ballu son of Ram Saroop and Dharminder son of Rajinder, by means of FIR No.97 dated 28.7.2012, on accusation of having committed an offence punishable under section 18 of the Narcotic Drugs & Psychotropic Substances Act, 1985 by the police of Police Station Valtoha, Distt. Tarn Taran, invoking the provisions of section 438 Cr.PC.
(2.) After hearing the learned counsel for the petitioner, going through the record with his valuable assistance and after considering the entire matter deeply, to my mind, there is no merit in the present petition in this context.
(3.) Ex facie, the argument of learned counsel that since no recovery was effected from the petitioner and his identity is doubtful, so, he is entitled to the concession of anticipatory bail, is not only devoid of merit but misplaced as well.;