SIBANIYA Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who was arrested on 29/8/2023 and remanded to judicial custody for the offences under Ss. 8(c), 20(b)(ii)(c), 25 and 29(1) of NDPS Act, 1985 in Crime No.584 of 2023 on the file of the respondent police, seeks interim bail.

(2.) The learned counsel for the petitioner submitted that the petitioner's sister-in-laws son passed away on 26/3/2024 and the petitioner being the maternal aunt of the deceased has to participate in the final rites. Hence, he prays for grant of interim bail.

(3.) The learned Additional Public Prosecutor appearing for the respondent, on instructions, submits that the of the petitioner's sister-in-laws son passed away on 26/3/2024.