Punjab-Haryana High Court
Sahib Singh @ Sahba vs State Of Punjab on 12 October, 2017
Author: A.B.Chaudhari
Bench: A.B.Chaudhari
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-38499-2017
Date of decision: 12.10.2017
Sahib Singh @ Sahba .... Petitioner
versus
State of Punjab .... Respondent
CORAM: HON'BLE MR. JUSTICE A.B.CHAUDHARI
Present: Mr. G.S.Saini, Advocate
for the petitioner.
Mr. Ramandeep Singh Sandhu, DAG, Punjab.
****
A.B.Chaudhari, J.(Oral)
The petitioner seeks interim regular bail in the petition filed under Section 439 Cr.PC in case FIR No.20 dated 17.01.2015 under Sections 15, 18, 21, 22, 61, 29, 85 of Narcotic Drugs and Psychotropic Substances Act, 1985 registered at Police Station City Ferozepur, District Ferozepur.
Heard learned counsel for the rival parties. The ground on which the interim bail is sought is that the petitioner wants to perform the last rites of his father, who expired on 05.10.2017.
It is not in dispute that the petitioner was released under police custody for a period of one day. Now he seeks one week's interim bail for performing the last rites.
Learned State counsel on instructions from ASI Gurdev Singh submits that there is no other son or daughter of the father of the petitioner.
In my opinion, since he was released for a day earlier on the death of his father and in view of admitted fact that there is no other child to 1 of 2 ::: Downloaded on - 15-10-2017 08:35:17 ::: CRM-M-38499-2017 -2- perform the last rites, the present petition is allowed and the petitioner shall be released on interim bail for a period of one week only from the date of his actual release to the satisfaction of the trial Court. The petitioner shall surrender at the appointed date before the concerned Jail Authority.
12.10.2017 (A.B.CHAUDHARI) sonia JUDGE
1. Whether speaking/non-speaking? Yes/No
2. Whether reportable? Yes/No 2 of 2 ::: Downloaded on - 15-10-2017 08:35:18 :::