BALWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking the concession of interim regular bail for a period of ten days on account of marriage of his daughter, in case FIR No.157 dtd. 4/8/2019 under Sec. 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 registered at Police Station Kotwali, District Kapurthala.

(2.) Learned counsel for the petitioner submits that marriage of daughter of the petitioner is to be solemnized on 7/6/2023 at village Badshapur, District Kapurthala and presence of the petitioner, being father of the bride, would be required as per the rituals and customs.

(3.) Notice of motion.