MANJARI NEHRU KAUL , J

1. The petitioner is seeking the concession of interim bail for a period of 8 weeks for making necessary arrangements for his bedridden brother who is now all by himself after the demise of the petitioner's father on 11.05.2022, in FIR No.15 dated 28.01.2020 under Sections 22 and 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'the NDPS Act') registered at Police Station Dakha, District Ludhiana.

2. In compliance of order dated 01.06.2022, learned State counsel on instructions from ASI Iqbal Singh, has verified the submissions made by learned counsel for the petitioner with respect to his ailing brother and mother. Learned State counsel submits that it is indeed correct that the father of the petitioner expired on 11.05.2022 and that his mother is partially blind. In addition to that, learned State counsel submits that it is also correct that his brother is 100 % disabled and thus there is nobody other than his partially blind mother to take care of him.

3. On a pointed query put to the learned State counsel qua the antecedents of the petitioner, he has on instructions further apprised the Court that the petitioner is not involved in any other criminal case much less a case under the NDPS Act.

4. In the facts and circumstances as enumerated hereinabove, the instant petition is allowed. The petitioner be admitted to interim bail for a period of eight weeks to the satisfaction of the Trial Court/Duty Magistrate concerned, for making necessary arrangements for his bedridden brother as well as his partially blind mother who are stated to be all by themselves after the demise of the petitioner's father on 11.05.2022. The petitioner shall surrender back on 03.08.2022 in jail where he is currently lodged.