CourtKutchehry.com
High CourtsSingle Bench

Atma Singh vs State of Punjab

Punjab And Haryana At Chandigarh · Decided on 3 May 2011 · Citation: (2011) 05 P&H CK 0198

HON’BLE JUDGES
Alok Singh, J
ACTS & SECTIONS REFERRED
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 61
CASE NUMBER
CRM No. M-12853 of 2011 (O and M)
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

5 paragraphs · 195 words

Alok Singh, J.—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.

3.

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.

4.

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.

5.

Considering totality of the facts and circumstances of the case, present petition is disposed of with the direction that Petitioner shall be taken under the police custody to his village to attend the marriage of his sister. He shall be allowed to attend the ceremonies on 7.5.2011 and 8.5.2011 and shall be lodged back to jail on 9.5.2011.