IRSAD ALAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is in judicial incarceration in respect of FIR bearing No. 672 of 13/10/2021, registered at Police Station Shahbad, District Kurukshetra, whereins offences constituted under Ss. 18, 27-A, 29/61/85 of the NDPS Act, are embodied.

(2.) Through the instant petition, the petitoner, though does not ask for his being admitted to regular bail, in respect of the petition offences, but he makes a prayer, that since his wife is likely to deliver a baby, within two days, thereupon, he be granted interim bail for the afore purpose.

(3.) Though, this Court declines to the petitoner, the relief of interim bail, but to ensure, that the present petitioner remains with his pregnant wife, and, also with her at the time of hers delivering a baby, and, besides also with his minor baby. Therefore, this Court deems it fit, and, appropriate to direct the Superintendent of Police, Kurukshetra, to forthwith deploy two armed escorts along with the present petitioner to ensure that he along with them proceeds to his native home at Jharkhand. The armed guards to be deployed by the Superintendent of Police, Kurukshetra, with the present petitioner, shall for a period of two months, stay along with him, at the native place of the petitioner. After the conclusion of two months, the armed guards shall ensure the retrieval, of the present petitioner into the prison concerned.