JASKARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of interim bail for 2 weeks so as to make arrangements and to attend marriage of his younger brother, namely Gurbinder Singh Sandhu, which stated to be solemnized on 16/2/2024.

(2.) Pursuant to issuance of notice of motion on 8/2/2024, learned State counsel has filed reply by way of affidavit of Shri Shamsher Singh, PPS, Deputy Superintendent of Police, Sub Division Faridkot, which is taken on record. It has been reported in the aforesaid reply that assertion of the petitioner regarding marriage of his younger brother has been verified and found to be correct. The aforesaid reply is accompanied by statements of Shri Harbans Singh Sarpanch, Rajinder Singh Nambardar and Gurcharan Singh Member Panchayat.

(3.) Learned counsel representing the petitioner submitted that the petitioner's father is no more and that since there is nothing on record to show that he has ever misused the concession of bail though he had earlier been granted bail on account of non-submission of report of FSL, he may be granted the concession of interim bail.