SATGUR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of the aforesaid petition moved on behalf of the petitioner seeking grant of interim bail for a period of 10 days in respect of FIR No.200 dtd. 16/5/2021, Police Station City Tohana, District Fatehabad under Sec. 22(c) of Narcotic Drugs and Psychotropic Substances Act Sec 269 of Indian Penal Code and Sec. 51-B of Disaster Management Act, 2005 so as to participate in the marriage of his niece

(2.) The matter was initially taken up in the pre-lunch session, when the following order was passed:

(3.) When the matter was taken up again after lunch, the learned State counsel, upon instructions from Sub Inspector Pawan Kumar, stated that the assertions of the petitioner regarding marriage of his niece have been verified to be correct and that the marriage of petitioner"s niece is to be solemnized on 10/4/2022. It has further been informed that even the assertion regarding there being no other male member in the maternal family of petitioner"s niece has also been verified to be correct. Learned State counsel has also informed that the petitioner is not involved in any other case.