CHANAN DASS Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has approached this Court for grant of interim bail in order to solemnize his own marriage. It is contended by the learned counsel for the petitioner that the petitioner was arrested on 31/1/2026, in connection with an FIR bearing No.24/2026 registered at Police Station Sadar Bilaspur, HP under Ss. 20 and 29 of the NDPS Act and presently he is lodged at Muktkaragar (District and Open Air Jail) Jabli, District Bilaspur, H.P. The application has been filed on behalf of father of the petitioner on the ground that marriage of the petitioner has been scheduled to be soleminzed on 9/2/2026 and 10/2/2026. The petitioner has appended the marriage card Annexure P1 and a copy of the Certificate dtd. 31/1/2026 as issued by the President, Gram Panchyat, Kirpalpur, depicting that the petitioner is soleminzing the marriage on 9/2/2026 and 10/2/2026 at Village Kheri. From perusal of the same, it appears that the marriage ceremony is going to be solemnized on 9/2/2026.

(2.) The State was directed to file the status report and to have the instructions in the matter.

(3.) In the status report, the State did not respond to the averments made in the petition, therefore, the learned Additional Advocate General was directed to have the latest police report in the matter and SI Ramlal, who is present in the Court has handed over the certificate as issued by the Secratary of the Gram Panchayat, Kirpalpur, Tehsil Nalagarh, which correspondes to the version of the petitioner that he is going to solemnize his marriage on 09/10/2/2026.