DEVENDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present petition filed under S. 439 CrPC, bail petitioner namely Devender Kumar has approached this Court, for grant of regular bail in FIR No. 161 of 2021, dtd. 2/9/2021 under Ss. 20, 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act, registered at Police Station Sadar, District Bilaspur, Himachal Pradesh.

(2.) On 25/11/2022, learned counsel for the petitioner fairly stated that instead of considering prayer for regular bail, this court may enlarge the petitioner on temporary bail, enabling him to participate in the marriage of his real sister, which is scheduled to be held on 30/11/2022 at village Jorla, PO. Balh, Tehsil Paddhar, District Mandi, H.P.

(3.) Though vide order dtd. 25/11/2022, this Court had directed the learned Additional Advocate General to verify the factum with regard to marriage, if any, of the sister of the bail petitioner but his instructions are still awaited. However, learned Assistant Advocate General, fairly states that since marriage of sister of the petitioner is on 30/11/2022, this Court may enlarge the petitioner on temporary bail, but subject to condition that he shall be sent alongwith two police personnel at his own expenses. Aforesaid stipulation made by the learned Assistant Advocate General, is acceptable to the petitioner as has been stated by learned counsel for the petitioner.