Punjab-Haryana High Court
Anil vs State Of Haryana on 25 April, 2018
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
CRM-M-15166-2018 (O&M)
Date of Decision: 25.4.2018
Anil ....Petitioner
VERSUS
State of Haryana ....Respondent
CORAM:- HON'BLE MR. JUSTICE RAJ SHEKHAR ATTRI
Present: Mr. Sunil Saharan, Advocate
for the petitioner.
Mr. Ashok Muthreja, DAG, Haryana.
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RAJ SHEKHAR ATTRI, J.(Oral)
The present petition has been filed under Section 439 Code of Criminal Procedure (for short, "Cr.P.C.) read with Section 482 Cr.P.C. for grant of interim regular bail to the petitioner in case FIR No.322 dated 25.10.2016 registered for the offences punishable under Section 15 Narcotic Drugs & Psychotropic Substances Act (for short, "NDPS") at Police Station Bhatu Kalan, District Fatehabad.
Heard.
It has been submitted that the petitioner is involved in case under Section 15 NDPS Act for having in his possession commercial quantity of contraband. The bail is sought solely on the ground that the mother of the petitioner is seriously ill and admitted in the hospital. To the mind of this Court, the petitioner is not entitled to interim regular bail and is accordingly, dismissed. However, the petitioner be taken to the hospital under police escort to see his ailing mother on 28.4.2018 between 11:00 a.m. to 2:00 p.m. and thereafter, be taken back to the jail.
Disposed of.
April 25, 2018 ( RAJ SHEKHAR ATTRI )
Paritosh Kumar JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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