Alok Singh, J. - (1.) NOTICE of motion.
(2.) ON being asked, Mr. K.D. Sachdeva, learned Additional Advocate General, Punjab, accepts notice on behalf of the State of Punjab. Record reveals that Petitioner is facing trial for the offences punishable under Sections 15/61/85 NDPS Act Police Station Subhanpur, Kapurthala. Learned Counsel for the Petitioner has vehemently argued that marriage of Petitioner's sister is fixed for 8.5.2011 and certain ceremonies are to be held on 7.5.2011. He has further stated that being brother, he has to perform certain rites and ceremonies in the marriage of his sister. Learned Counsel has requested that Petitioner be permitted to attend the marriage of his sister.
(3.) LEARNED Additional Advocate General states that if Petitioner is permitted to attend the marriage of his sister in the police custody then he has no objection.;