JAI NAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner seeks interim bail in FIR No.15/2021, dtd. 19/2/2021, registered under Ss. 20 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short 'NDPS Act') at Police Station Gohar, District Mandi, H.P.

(2.) Respondent has filed the status report.

(3.) The bail petition was originally filed on ground of the medical condition of the daughter of the petitioner. It was submitted that petitioner's daughter Ms. Jhansi Devi @ Divya, aged 21 years, had met with an unfortunate accident at Dhanotu, Tehsil Sundernagar, District Mandi. She had suffered multiple grievous injuries in the accident. She was brought to Lal Bahadur Shastri Government Medical College and Hospital, Ner Chowk, from where Doctors referred her to Post Graduate Institute of Medical Education and Research (PGIMER), Chandigarh. On that account, the petitioner had prayed for grant of interim bail.