LAWS(UTN)-2023-9-14

KISHOR PALARIYA Vs. STATE OF UTTARAKHAND

Decided On September 05, 2023
Kishor Palariya Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Applicant Kishor Palariya alias Krishna Chandra is in judicial custody in FIR No.229 of 2021, under Ss. 8/20/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Mukhani, District Nainital. He has sought short term bail on the ground that Varshik Shradh of his father which is scheduled on 10/9/2023.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Learned counsel for the applicant would submit that the brother of the applicant died recently. He has to make arrangements for Varshik Shradh.