IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
124
CRM-M-18-2025 (O&M) Date of decision: 02.01.2025
GURWINDER SINGH ALIAS SONI .........Petitioner
VERSUS
STATE OF PUNJAB ........Respondent
CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ *****
Present:- Mr. Kuldip Singh, Advocate for Mr. Rakesh Kumar Kachura, Advocate for the petitioner.
Dr. D.S. Lamba, DAG, Punjab. *****
VINOD S. BHARDWAJ , J. (Oral) CRM-5-2025
For the reasons mentioned in the application, the same is allowed as prayed for.
CRM-M-18-2025
The present petition has been filed for seeking interim bail to the petitioner in case FIR No. 29 dated 28.03.2024 registered under Section 22-C of the Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station Punjab Agriculture University (PAU), District Ludhiana for 07 days for attending the Bhog and Antim Ardas of the father of the petitioner.
Learned Counsel for the petitioner contends that the father of the petitioner has expired on 29.12.2024 and the petitioner is the
1 of 2
CRM-M-18-2025 (O&M) -2- only son of his parents and there are certain ceremonies which are required to be performed by the petitioner.
Notice of motion.
Dr. D.S. Lamba, DAG, Punjab accepts notice on behalf of respondent-State and he prays for some time to verify the claim made in the present application.
Taking into consideration the facts and circumstances of the present case, the instant petition is disposed of with a direction to the trial Court to admit the petitioner on interim bail from 04.01.2025 to 08.01.2025 subject to verification of the facts as averred in the present petition.
The petitioner shall surrender on 08.01.2025 before 5:00 p.m. before the concerned Jail Superintendent.
(VINOD S. BHARDWAJ)
JUDGE
JANUARY 02, 2025
Vishal sharma Whether speaking/reasoned : Yes/No Whether reportable : Yes/No
2 of 2
Comments