SUMIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the petition under Sec. 439 Cr.P.C. is for grant of interim bail to the petitioner in case FIR No.481, dtd. 23/12/2020 registered under Sec. 22-B of NDPS Act at Police Station Civil Lines, Jind, District Jind.

(2.) Learned counsel contends that the aforementioned case was registered on the petitioner being apprehended along with 100 vials of Pentezocine Lactate Injection IP of 1 ML each, total quantity 100 ML.

(3.) Learned counsel contended that application for interim bail was moved before the learned trial Court for the period 30/3/2021 to 4/4/2021 on account of marriage of the petitioner's younger brother Amit, as the parents of the petitioner namely Smt. Sunita and Shri Narender Singh were not alive having died on 27/4/2004 and 30/8/2020 respectively. Marriage of the petitioner's younger brother Amit is to be solemnized on 2/4/2021. Copy of the card of marriage, as well as report of Sarpanch of Gram Panchayat, Kinana is attached along with the petition as Annexures P-5 and P-6. However, the application for grant of interim bail was dismissed by the learned Addl. Sessions Judge, Jind on 23/3/2021 on account of the allegations against the petitioner being serious and there being Tau and other family members to look after the arrangements of the marriage of the petitioner's younger brother.