RAM NATH SETHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner incarcerated in the FIR captioned above, has come up before this Court under Sec. 439 CrPC seeking bail

(2.) In paragraph 16 of the bail petition, the accused declares that five more cases of NDPS are pending against him.

(3.) The petitioner is seeking interim bail on the grounds of wedding of his son in which is fixed for 5/1/2023 and wedding festivities are starting from 1/1/2023. Counsel for the petitioner contends that the denial of interim bail would cause an irreversible injustice to the petitioner and family.