MAJOR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking interim bail for a period of 3 weeks on account of the marriage of his daughter which is to take place on 16/1/2022.

(2.) Learned counsel for the petitioner contends that the petitioner is an under trial under in FIR No. 91 dtd. 15/9/2021, under Ss. 15/18/25 of the NDPS Act, registered at Police Statioin Malaud, District Khanna. He is in custody for over 3 months. The allegations against the petitioner are that commercial quantity of 2 kg 600 grams of opium is recovered from him which is marginally above the commercial quantity. He further contends that the marriage of his daughter is to take place on 16/1/2022. He has referred to the copy of the invite at Annexure P-2. Issue notice to the respondent.

(3.) At the asking of the court, Mr. Dhruv Dayal, Senior DAG, Punjab accepts notice on behalf of respondent. He, upon instructions from SI Charanjit Singh, states that it has been verified that the marriage of the daughter of the petitioner is to take place on 16/1/2022. Heard.