Punjab-Haryana High Court
Suraj Bhatia @ Suraj vs State Of Punjab on 10 October, 2022
Author: Harnaresh Singh Gill
Bench: Harnaresh Singh Gill
106 CRM-M-46103-2022 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-46103-2022 (O&M)
Date of decision: 10.10.2022
Suraj Bhatia @ Suraj
...Petitioner
Versus
State of Punjab
...Respondent
CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL
Present: Mr. Saurav Kanojia, Advocate for the petitioner.
Mr. Joginder Pal Ratra, Sr. DAG Punjab.
****
HARNARESH SINGH GILL, J. (ORAL)
Prayer in the petition is for grant of interim bail to the petitioner for a period of six weeks, in case bearing FIR No. 69 dated 18.05.2022, registered under Section 22 of the NDPS Act, at Police Station City-2 Khanna, District Ludhiana.
Learned counsel for the petitioner submits that the mother of the petitioner is having Renal Lithiasis with Umbilical Hernia showing symptoms of Obstruction and she needs immediate operation to avoid complication. Because of some matrimonial dispute, the father of the petitioner is residing separately, two brothers of the petitioner are also residing separately and his sister is married. Therefore, the petitioner has filed the present petition for grant of interim bail to look-after his ailing mother.
1 of 2 ::: Downloaded on - 14-10-2022 21:48:16 ::: 106 CRM-M-46103-2022 (O&M) 2 I have heard the learned counsel for the parties and have also gone through the paper-book.
The interim bail application of the petitioner filed before the learned trial Court already stands dismissed vide order dated 28.07.2022. The recovery of 26200 intoxicant tablets Alprasafe-0.5/Tramadol Hydrochloride and 14016 intoxicant Capsules of Paracetamol Dicyclomine Hydrochloride & Tramadol Hydrochloride was effected from the petitioner and co-accused. Moreover, the father, two brothers and one sister of the petitioner are also there in the family to look after her mother.
In view of the above, no case to grant the relief to the petitioner is made out.
The petition is dismissed.
(HARNARESH SINGH GILL)
10.10.2022 JUDGE
Mangal Singh
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
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