RAMESH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Prayer in the present petition has been made for release of the petitioner on interim bail for a period of ten days to enable him to look after his ailing wife.

(2.) In FIR No.65 of 2022 dtd. 7/8/2022, registered under Sec. 22 of the Narcotic Drugs and Psychotropic Substances Act, at Police Station, Shillai, District Sirmour, petitioner has been accused of possessing commercial quantity of contraband.

(3.) The ground urged for interim bail is that the wife of the petitioner is suffering from serious ailment like Tuberculosis (TB) and Harnia and as per prescription slip she has to be operated for Harnia. Further, it has been alleged that the wife of the petitioner is a lonely lady with two minor children at home. Besides the aforesaid, for operating upon the petitioner's wife, requisite necessary consent of the petitioner is also required. The petitioner is anxious and stressed on account of ill-health of his wife. He wants to make requisite necessary arrangements for getting his wife treated and it is on these aforesaid grounds that interim bail is required.