DILSHAD Vs. STATE

JUDGEMENT

(1.) Bail APPLN. 658/2018

(2.) The petitioner is alleged to have been found with 240 grams of heroin (commercial quantity being 250 gm). The petitioner has been incarcerated since 24.06.2017.

(3.) Interim bail is sought on the ground that the wife of the petitioner is unwell and the family of the petitioner comprises of his aged father, wife and eight children. The additional affidavit was filed indicating that apart from illness of his wife, the house of the petitioner is in completely dilapidated state and needs urgent repairs. Further, it is contended that in the year 2013, the wife of the petitioner was diagnosed with Meningitis Tuberculosis.