AJAY KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Ajay Kumar has filed the instant petition for grant of interim bail for a period of two months under Sec. 483 of BNSS, in case FIR No.180, dtd. 22/9/2025, registered under Sec. 22 of the NDPS Act at Police Station Division No.1, District Jalandhar, on the premise that wife of the petitioner was in a family way and recently on 5/1/2026 has been blessed with a child. Further clarifies that by the time of filing of the instant petition, petitioner's wife was hospitalized on account of mere pregnancy at advance stage. Thus, counsel submits that to look after the well being of the wife of the petitioner, namely, Kirandeep Kaur and the newly born child, he be granted one chance by granting him interim bail for a period of two months.

(2.) On hearing the petitioner, on 17/12/2025, the following order was passed:-

(3.) Today, learned Additional Advocate General, Punjab, by referring the status report submits that petitioner is accused for committing offence under NDPS case because from his possession 1,12,000 tablets of Tramadol Hydrochloride USP 100 MG Panadole have been recovered and in case, at this stage, he is released on interim bail, there is every likelihood of his absconding from the proceedings of the trial.