Punjab-Haryana High Court
Lakshmi @ Lakshmi Devi And Another vs State Of Punjab on 21 November, 2025
235
CRM-M-65332-2025 -1-
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M-65332-2025
Date of decision: 21.11.2025
LAKSHMI @ LAKSHMI DEVI AND ANR. ....Petitioners
Versus
STATE OF PUNJAB ....Respondent
CORAM:- HON'BLE MS. JUSTICE RUPINDERJIT CHAHAL
Present:- Mr. Manoj R. Sharma, Advocate for the petitioners.
Mr. Amit Shukla, DAG Punjab.
.....
RUPINDERJIT CHAHAL, J. (ORAL)
1. Instant petition has been filed under Section 483 read with Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 praying for grant of interim regular bail to the petitioners in case FIR No.67 dated 30.05.2025 registered under Sections 21(b), 21(c), 27-A and 29 of the NDPS Act, registered at Police Station Sadar Gurdaspur, District Gurdaspur from 20.11.2025 to 30.11.2025 to attend the wedding ceremony of sister/sister-in- law of the petitioners.
2. Learned counsel for the petitioners has submitted that the petitioners deserve concession of interim bail as the marriage ceremony of sister/sister-in-law of the petitioners is to be solemnized on 25.11.2025 to 26.11.2025. The said fact is apparent from the marriage card annexed as Annexure P-2. Learned counsel for the petitioners further submits that the father and mother of the bride are old aged and thus, the petitioners have to 1 of 3 ::: Downloaded on - 22-11-2025 23:51:27 ::: 235 CRM-M-65332-2025 -2- make all the arrangements for the marriage function. Learned counsel for the petitioners further submit that the petitioners shall abide by all conditions imposed by this Court and prays that the present petition be allowed.
3. Learned State counsel, present in Court has filed status report/reply by way of affidavit of Deputy Superintendent of Police, Sub Division City, District Gurdaspur on behalf of respondent-State in Court today, which is taken on record. He has opposed the prayer for interim regular bail to the petitioners by submitting that the petitioners are involved in multiple other cases and 265 grams of heroin, 1 Pistol with 05 live cartridges and Rs.27,500/- as drug money was recovered from their home. He further submits that the criminal antecedents of the petitioners show a clear tendency to re-offend and there is also every likelihood that the petitioners may abscond. However, he has not denied the fact that marriage ceremony of sister/sister-in-law of the petitioners is to be solemnized on 26.11.2025.
4. After hearing the learned counsel for the parties and perusing the record, it is apparent that the parents of the prospective bride are old aged and the marriage ceremony of sister/sister-in-law of the petitioners is scheduled for 26.11.2025 as is evident from the marriage invitation Annexure P-2. This Court is inclined to take a lenient view in the present petition.
5. Keeping in view the peculiar facts of the present case, without commenting any further on the merits, the present petition is allowed and the petitioners are ordered to be released on interim regular bail w.e.f. 25.11.2025 to 27.11.2025 subject to their furnishing bail bonds/surety bonds to the satisfaction of the learned trial Court/Duty Magistrate/CJM concerned.
6. The petitioners will surrender before the Central Jail, Gurdaspur on 28.11.2025 at 10.00 A.M. 2 of 3 ::: Downloaded on - 22-11-2025 23:51:28 ::: 235 CRM-M-65332-2025 -3-
7. Copy of this order be sent to the Jail Superintendent, Central Jail, Gurdaspur through e-mail.
8. The present petition stands disposed of.
(RUPINDERJIT CHAHAL)
21.11.2025 JUDGE
puneet
i) Whether speaking/reasoned? Yes/No
ii) Whether reportable? Yes/No
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