IRSHAD AHMAD WANI Vs. U.T. OF J&K

JUDGEMENT

(1.) Through the medium of this petition, petitioner seeks bail in FIR No. 72/2020 under Section 8/20 NDPS Act, registered with Police Station Awantipora, on the ground that his son has to undergo the surgery and needs immediate attention of the petitioner. In para-4 of the bail application, petitioner has submitted that he has already moved the trial court for grant of bail but the application has not been considered by the trial court. During course of arguments, learned counsel for the petitioner has submitted that the Presiding Officer of the learned trial court was on leave and for this reason, application of the petitioner could not be considered.

(2.) Since there is already a bail application pending before the trial court as such this application is disposed of with a direction to the learned trial court, i.e., Principal Sessions Judge, Pulwama to consider and decide the bail application of the petitioner in accordance with law, preferably within a period of fifteen days.

(3.) The petitioner is at liberty to urge all available grounds before the trial court including the ground of ill health of his son as has been agitated in the instant application. Disposed of.