1. Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.
2. Prayer in the present petition is for grant of interim bail to the petitioner namely Kuldeep Singh son of Makhan Singh, in case FIR No.64 dated 19.06.2019, under Section 365 IPC, at Police Station Jhander, District Amritsar and subsequently Sections 302, 201, 148, 149 IPC and Section 25/27/54 Arms Act were also added, to attend bhog ceremony of his mother Manjit Kaur which is fixed for today i.e. 06.07.2021.
3. Vide order dated 05.07.2021, learned State counsel was directed to verify the facts of the present case.
4. Learned State counsel has submitted that the petitioner is facing trial for murder of four of his family members and thus, his presence in the family at such a sensitive place may vitiate the occasion.
5. 1 find the submissions made genuine. In the facts and circumstances of the case, no ground is made out to release the petitioner on interim bail.
6. Petition is dismissed.
