AMANDEEP SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Prayer in the present petition has been made for release of the petitioner on interim bail for a period of ten days in order to enable him to attend the wedding of his brother.

(2.) The petitioner has been arrested in FIR No. 150/2022 dtd. 27/10/2022, registered under Ss. 302 and 34 of Indian Penal Code and Sec. 27, 54 and 59 of the Arms Act, at Police Station Manpura, District Baddi, H.P.

(3.) The grounds urged for interim bail are that his brother is getting married and in the marriage ceremony of his brother, the petitioner has to perform many customary rituals. Besides the aforesaid, it has been stated that the present petitioner is 24 years old and during the marriage of his brother he would help the family in making arrangements for the marriage. Alongwith the petition, the wedding card has been appended. A perusal of the same reflects that the marriage functions shall commence from 4/2/2024 and end on 7/2/2024.