TOHID ALI Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner has approached this Court seeking interim bail in case FIR No. 62 of 2021, dtd. 31/5/2021 registered in Police Station Pooruwala, District Sirmaur, under Ss. 20, 29/61/85 of Narcotic Drugs and Psychotropic Substances Act, (in short 'NDPS Act') on the ground that marriage of sister of petitioner is being solemnized from 30/10/2023 to 2/11/2023 and arrival of Barat, Nikah and Ruksati (departure) is scheduled on 2/11/2023 on which date main marriage ceremonies are to be performed.

(2.) It has been submitted on behalf of petitioner that though the sister of petitioner, whose main ceremony of marriage is scheduled on 2/11/2023, is a daughter of his aunt Javeda Begum (Bua), however, the said Javeda Begum is residing in the house of petitioner along with family of the petitioner because of the death of her husband and further that there is no brother of the girl except the petitioner and it has also been certified by the Pradhan of concerned Gram Panchayat that marriage is being solemnized from the house of petitioner and all necessary ceremonies for that purpose, related to the brother, are to be performed by the petitioner only. It has been certified by Pradhan Gram Panchayat that Javeda Begum is residing with family of petitioner.

(3.) Fresh status report stands filed wherein the aforesaid facts have been verified from the concerned Police Station.