KHURSHI RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Status report filed.

(2.) At this stage, it has been submitted by learned counsel appearing for the applicant that the applicant would be satisfied if the present application be considered, only for grant of interim bail to attend the annual religious rites of his deceased son, who, as per the bail application, expired on 24/1/2022 at PGI, Chandigarh.

(3.) The applicant has been arrested in FIR No.394/2020, dtd. 3/11/2020, registered under Ss. 20, 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and as per the status report, the contraband weighing 3.277 kilogram of Charas was allegedly recovered.