SANDEEP KUMAR 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 in order to enable him to attend the wedding of his sister and to attend his ailing father.

(2.) In FIR No.86/2023 dtd. 17/4/2023, registered under Ss. 22, 61, 85 of the Narcotic Drugs and Psychotropic Substances Act, at Police Station, Paonta Sahib, District Sirmour, petitioner has been accused of possessing commercial quantity of contraband.

(3.) The ground urged for interim bail is that his sister is getting married and in the said marriage, petitioner being the real brother, has to perform many customary rituals. Besides the aforesaid, it has further been stated that on account of ill health of his father, it is the petitioner only who would have to manage most of the affairs of the marriage.