CHANAN DASS Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has approached this Court for grant of interim bail on the ground that his sister is going to be married on 09. 03.2026 and 10/3/2026.

(2.) 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 Narcotic Drugs & Psychotropic Substances Act ( in short NDPS Act) and presently he is lodged at Muktkaragar (District and Open Air Jail) Jabli, District Bilaspur, H.P.

(3.) The application has been filed on behalf of father of the petitioner on the ground that the marriage of sister of the petitioner has been scheduled to be solemnized on 9/3/2026 and 10/3/2026. The petitioner has appended the marriage card Annexure P1 and a copy of the Certificate dtd. 28/2/2026 as issued by the President, Gram Panchyat, Kirpalpur, depicting that the sister of the petitioner is solemnizing the marriage on 9/3/2026 and 10/3/2026 at Village Kheri. From perusal of the same, it appears that the marriage ceremony is going to be solemnized on 9/3/2026 and 10/3/2026.