Chanan Dass vs State Of HP

Romesh Verma, J

The petitioner has approached this Court for grant of interim bail in order to solemnize his own marriage. It is contended by the learned counsel for the petitioner that the petitioner was arrested on 31.01.2026, in connection with an FIR bearing No.24/2026 registered at Police Station Sadar Bilaspur, HP under Sections 20 and 29 of the NDPS Act and presently he is lodged at Muktkaragar (District and Open Air Jail) Jabli, District Bilaspur, H.P. The application has been filed on behalf of father of the petitioner on the ground that marriage of the petitioner has been scheduled to be soleminzed on 09.02.2026 and 10.02.2026. The petitioner has appended the marriage card Annexure P1 and a copy of the Certificate dated 31.01.2026 as issued by the President, Gram Panchyat, Kirpalpur, depicting that the petitioner is soleminzing the marriage on 09.02.2026 and 10.02.2026 at Village Kheri. From perusal of the same, it appears that the marriage ceremony is going to be solemnized on 09.02.2026.

The State was directed to file the status report and to have the instructions in the matter.

In the status report, the State did not respond to the averments made in the petition, therefore, the learned Additional Advocate General was directed to have the latest police report in the matter and SI Ramlal, who is present in the Court has handed over the certificate as issued by the Secratary of the Gram Panchayat, Kirpalpur, Tehsil Nalagarh, which correspondes to the version of the petitioner that he is going to solemnize his marriage on 09/10.02.2026.

Keeping in view the attending facts and circumstances of the case, the present petition is allowed and the petitioner is order to be enlarged on interim bail till 17.02.2026 subject to his furnishing personal bond in the sum of Rs. 1,00,000/- with one surety in the like amount to the satisfaction of the learned Trial Court/concerned Jail Superintendent undertaking therein that the applicant shall surrender on 17.02.2026 at or before 2:00PM before the concerned Jail Superintendent/Incharge of the jail, wherefrom he shall be released, failing which, the appropriate action against him and his surety shall be initiated, with the following conditions:-

i) The applicant is enlarged on interim bail till 17.02.2026 on furnishing and acceptance of personal bond with direction to him to surrender before concerned Jail Superintendent/Incharge, wherefrom he is released, at or before 2:00 PM on 17.02.2026;

ii) the applicant shall not visit anywhere except the place(s) where his presence is required for the purpose narrated supra;

iii) the applicant shall not commit the offence similar to the offence for which he has been arrested;

iv) the applicant shall not misuse his liberty in any manner;

v) the applicant shall not jump over the bail; and

vi) he shall keep on informing change of address or place of stay, if any, to the concerned Police Station.

In case the applicant violates any conditions imposed upon him, interim bail shall be liable to be cancelled. In such eventuality, prosecution may approach the competent Court of law for cancellation of interim bail, in accordance with law.

Petition stands disposed of, so also the pending application, if any.