RAMESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Section 439 of the Code of Criminal Procedure (for short the 'Cr.P.C.'), for the grant of interim bail in FIR No.208 dated 07.07.2018, under Section 15, 61, 85 of the Narcotic Drugs and Psychotropic Substances Act, registered at Police Station, Bhuna, District Fatehabad, Haryana.

(2.) Learned counsel for the petitioner has submitted that in the present case wife of the petitioner is to undergo gynae surgery tomorrow i.e. on 8.2.2020 at Maharaja Aggarsen Medical College and Hospital, Agroh, District Hisar and has further pleaded that since it is a major surgery, petitioner's support in the present case would be necessary and prays for grant of interim bail in the present case.

(3.) On 6.2.2020, this Court had directed the State counsel to seek instructions from the concerned officials with regard to the factum of surgery, if any, which is to be conducted upon the wife of the petitioner namely Manju, on 8.2.2020 at the above said Hospital and also with regard to the conduct of the petitioner.