ANIL KUMAR Vs. STATE OF H.P

JUDGEMENT

(1.) By way of the instant petition filed under Sec. 439 of the Code of Criminal Procedure, the petitioner is seeking interim bail in case FIR No. 53/2022, dtd. 6/7/2022, registered at Police Station Shillai, District Sirmour, H.P., under Sec. 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) The petitioner is seeking interim bail on the ground that his father has died on 24/1/2023 and now on 5/2/2023 there is Dharamshanti/Tehrwin of his father and it is necessary for him to attend the ritual as per Hindu Custom. Therefore, it is prayed that the petitioner be enlarged on interim bail.

(3.) Keeping in view the facts and circumstances of the case, learned Advocate General states that no reply/response is required to be filed by the respondent/State.