BALDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 of the Code of Criminal Procedure for the grant of concession of regular bail to the petitioner in FIR No.72 dtd. 13/7/2019 registered under Sec. 21 of the NDPS Act, at Police Station Jhabbal, Tarn Taran or in the alternative for the grant of interim bail to the petitioner in view of the fact that he has to attend the marriage of his sister.

(2.) The learned counsel for the petitioner has submitted that the petitioner would not press the first prayer with regard to grant of regular bail but he will be satisfied in case his prayer for the grant of interim bail for a special purpose of attending the marriage of his sister is considered.

(3.) On 24/2/2021, this Court had directed the State of Punjab to ascertain the factual position with regard to the marriage of the sister of the petitioner and to file an affidavit before this Court.