DHANSAI PATEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The instant M.Cr.C. is an application for grant of interim bail for 5 days.

(2.) The Applicants are arrested on 6.8.2018 in connection with Crime No.277 of 2018 registered at Police Station Bilaigarh, District Baloda Bazar - Bhatapara, Chhattisgarh for an offence punishable under Section 20(b) of the Narcotic Drugs and Psychotropic Substances Act.

(3.) Learned Counsel appearing for the Applicants submits that the instant application for grant of interim bail to the Applicants is moved on the ground that marriage of real daughter of the Applicants is to be solemnised on 21.6.2019 and necessary programme relating to her marriage is to be started since 19.6.2019. An invitation card is also filed along with the application.