- (1.) Prayer in the present petition is for grant of interim bail to the petitioner, who is accused in FIR No.82 dated 30.5.2010 registered under Sections 18/61/85 of N.D.P.S. Act at Police Station Sadar Malout, District Muktsar.
(2.) The alleged recovery is 5 kilograms of opium. Prayer for interim bail has been made on the ground that marriage of the only daughter of the petitioner is to be solemnised. The ceremonies will commence from 11.10.2011 and continue till 15.10.2011. Learned counsel further submitted that wife of the petitioner is living separate. He only has old parents. There is none else in the family who can perform the marriage ceremonies. In support of his claim, the petitioner has placed on record certificate issued by the Gram Panchayat Badwan Janpad Panchayat, Mandsor (M.P.).
(3.) Learned counsel for the State submitted that on telephone, it has been verified that marriage of the daughter of the petitioner has been fixed. Further submission is that the petitioner who is resident of Madhya Pradesh, is involved in heinous crime, he may not return back after availing the benefit of interim bail.;