PARVINDER SINGH RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Parvinder Singh Rana is in judicial custody in Case Crime/FIR No.07 of 2022, under Ss. 8/20 of Narcotic Drugs and Psychotropic Substances Act, P.S. Jhiroli, District Bageshwar. He has sought short term bail on the ground that his sister is to marry.

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

(3.) According to the applicant, there is no male member in his family; there is no one to look after his ailing mother. His sister is to marry on 27/11/2023, therefore, he may be granted short term bail.