PRADEEP KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Status report has been filed, which is perused and ordered to be taken on record.

(2.) By way of this petition filed under Sec. 439 of the Code of Criminal Procedure, the petitioner is praying for grant of bail in FIR No. 180, dtd. 25/12/2018, registered under Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985, at Police Station Majra, District Sirmaur, H.P. for a limited period on the ground that as his mother is seriously ill and there is no other male member in the family to look after her, therefore, he may be permitted to take care of her for some time and ensure that necessary medical treatment etc. is being meted out to her.

(3.) The factum of the mother of the petitioner being ill has not been disputed by the State. It is also not in dispute that there is no other male family member at his home to look after the ailing mother of the petitioner.