Punjab-Haryana High Court
Hans Raj Alias Hansa vs State Of Punjab on 17 November, 2020
201
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM M- 35687 of 2020 (O&M)
Date of Decision: 17.11.2020
Hans Raj alias Hansa ... Petitioner
(Now confined in Central Jail, Ludhiana)
Versus
State of Punjab ... Respondent
CORAM:- HON'BLE MR. JUSTICE ASHOK KUMAR VERMA
Present: Mr.Laghuinder Singh Sekhon, Advocate for the petitioner
Mr.Jagmohan Singh Ghumman, DAG, Punjab
...
The matter is being taken up through Video Conferencing/WhatsApp due to pandemic of COVID-19.
This petition has been filed for grant of interim regular bail to the petitioner in FIR No.161 dated 9.11.2016 under Section 22 of the NDPS Act, 1985, registered at Police Station Jamalpur, District Ludhiana (Police Commissionerate), Ludhiana to enable him to attend the marriage of his son which is scheduled to be solemnized on 22.11.2020.
In compliance with the order dated 3.11.2020 passed by this Court, learned counsel for the State has filed affidavit of Simranjit Singh, PPS, Assistant Commissioner of Police, Industrial Area-A, Ludhiana on behalf of Punjab which is taken on record. As per the affidavit, it has been verified that the marriage of petitioner's son, namely, Gurdeep Singh is scheduled to be solemnized on 22.11.2020 at Moti Mehal, Chandigarh Road, Ludhiana with girl Mamta Rani d/o late Sh. Sushil Kumar resident of H.No.53, Hardev Nagar, CMC Colony, near Hundal Chowk, Bhamian Kalan, Ludhiana. Statements of the girl and the petitioner's son have also been 1 of 2 ::: Downloaded on - 18-11-2020 01:45:37 ::: CRM M- 35687 of 2020 (O&M) :2:
recorded. The fact regarding the marriage of petitioner's son with the said girl has also been verified by the Sarpanches of the areas of the girl and the petitioner's son and other respectables. Marriage card has been attached with this petition as Annexures P-2 and P-3.
Having heard learned counsel for the parties and going through the affidavit as also the marriage card (Annexures P-2 and P-3), this court is inclined to grant the concession of interim regular bail to the petitioner so as to enable him to attend the marriage of his real son, Gurdeep Singh which is scheduled to be solemnized on 22.11.2020.
In view of the above, this petition is allowed. The petitioner is granted the concession of interim regular bail from 19.11.2020 to 23.11.2020, to the satisfaction of the CJM/Duty Magistrate, Ludhiana. The petitioner will surrender before the gate of the Central Jail, Ludhiana at 4.30 pm on 23.11.2020. The SHO of the concerned Police Station will ensure that the petitioner would surrender before the jail on the aforesaid date and time.
During the period of interim bail, the petitioner will mark his presence on day-to-day basis at 11.00 a.m. every day before the SHO of the concerned Police Station.
(ASHOK KUMAR VERMA)
JUDGE
17.11.2020
MFK
Whether speaking/reasoned Yes
Whether Reportable No
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