RAM KARAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through instant petition under Sec. 439 read with Sec. 482 Cr.P.C. prayer has been made for grant of interim/temporary bail to the petitioner in case FIR No.409 dtd. 5/12/2018 registered under Sec. 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station Ladwa, District Kurukshetra, Haryana, to attend the marriage of his son.

(2.) In compliance of order dtd. 24/1/2019, learned State counsel verifies the factum of marriage of son of the petitioner scheduled to be performed on 8/2/2019.

(3.) Heard. Considering overall facts and circumstances, petitioner is granted interim bail for three weeks from 3/2/2019 to 23/2/2019. Petitioner shall be released on his furnishing bail and surety bonds to the satisfaction of trial Court for the said period. He shall positively surrender at jail gate at 5:00 p.m. on 23/2/2019. Disposed of.