JAGWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking the concession of interim bail for a period of 8 weeks for making necessary arrangements for his bed-ridden brother who is now all by himself after the demise of the petitioner's father on 11/5/2022, in FIR No.15 dtd. 28/1/2020 under Ss. 22 and 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'the NDPS Act') registered at Police Station Dakha, District Ludhiana.

(2.) In compliance of order dtd. 1/6/2022, learned State counsel on instructions from ASI Iqbal Singh, has verified the submissions made by learned counsel for the petitioner with respect to his ailing brother and mother. Learned State counsel submits that it is indeed correct that the father of the petitioner expired on 11/5/2022 and that his mother is partially blind. In addition to that, learned State counsel submits that it is also correct that his brother is 100 % disabled and thus there is nobody other than his partially blind mother to take care of him.

(3.) On a pointed query put to the learned State counsel qua the antecedents of the petitioner, he has on instructions further apprised the Court that the petitioner is not involved in any other criminal case much less a case under the NDPS Act.