ANWAR HUSSAIN Vs. U.T. OF J&K

JUDGEMENT

(1.) The petitioner is seeking bail for a period of two months on the ground of treatment of his mother, Mst. Sardar Begum who has been diagnosed with mass lesion in the right breast, which is highly suspicious of malignancy and also for the treatment of his wife who stated to be suffering from a critical eye disease that may severely impair her vision.

(2.) Petitioner has initially approached the Court of learned Principal Sessions Judge, Rajouri for grant of short bail on the ground of medical exigency of his mother and wife, respectively, but it did not find favour with the learned trial Court and thus, came to be dismissed vide order dtd. 27/5/2025.

(3.) To be brief, the petitioner is alleged to be the member of organized gang, who is involved in drug trafficking and in this regard on 20/3/2025 during Naka checking at ITI Naka Sunderbani, two co-accused namely Liyaqat Hussain and Altaf hussain, respectively, came to be arrested and on search 19 packets of charas, weighing 3 kgs 640 gms alleged to have been recovered. This huge commercial quantity of contraband alleged to have been purchased from the drug traffickers operating in the valley against the payment stated to have been made by the petitioner herein, and details of arrest and mode of payment is also specifically mentioned.