INGUDAM MOMOCHA SINGH Vs. OFFICER-IN-CHARGE SINGJAMEI POLICE STATION

JUDGEMENT

(1.) The petitioner has filed this anticipatory bail petition seeking the prayers as follows:-

(2.) On fair reading of the prayers, the petitioner sought the prayers for granting the anticipatory bail application thereby directing the concerned Officer-in-Charge to release the petitioner on bail in the event of his arrest under Section 438 of the Code of Criminal Procedure, 1973 read with Section 37 of the NDPS Act, 1985.

(3.) The prayers sought for by the petitioner is not at all maintainable since when the FIR No.62 (5) of 2020 Singjamei Police Station was registered against this petitioner for the offence under Section 21(c) ND&PS Act, he ought to have prayed this Court for anticipatory bail in the event of his arrest in FIR No.62 (5) of 2020 Singjamei Police, but without seeking the prayer in the above mode, he prayed this Court in the event of his arrest under Section 438 of Cr.P.C. and 37 of ND&PS Act.