DHARAM PAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) FIR No. 348 of 2020, dtd. 9/11/2020 was registered against the petitioner under Ss. 20 and 29 of Narcotic Drug and Psychotropic Substances Act, at Police Station Nalagarh, District Solan, H.P. He was arrested on 15/11/2020. By way of present petition, prayer has been made for granting interim bail to the petitioner for a period of six weeks.

(2.) Interim bail for a limited period has been prayed on the ground that the petitioner's son Harpal Singh, aged 14 years, is suffering from serious eye problems. He had suffered injuries after falling off a motorcycle and at present he is under treatment at PGI Chandigarh. He was advised to undergo a major eye surgery by the doctors. His such eye surgery is scheduled on 23/11/2022. Learned counsel for the petitioner pressed upon granting interim bail to the petitioner on account of medical condition faced by petitioner's son and his impending surgery scheduled on 23/11/2022.

(3.) Learned counsel for the petitioner submitted that the petitioner is the sole male member in his family, who can arrange for finances and look after his son during his medical treatment. Learned counsel for the petitioner further submitted that the petitioner will not jump the bail and will abide by the conditions of the bail order. Learned counsel for the petitioner also stated that petitioner undertakes to be present before learned Trail court on 26. 11.2022 i.e. next date of trial. Learned counsel highlighted that but for one criminal case registered against the petitioner under the provisions of The Excise Act in the year 2020, there is no other criminal track record of the petitioner. It was also submitted that the said matter was disposed of by imposing fine on the petitioner.