Dhanwanri @ Rinku vs State Of Rajasthan
2021 Latest Caselaw 18521 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16311/2021

Dhanwanri @ Rinku S/o Shri Radheshyam, Aged About 45 Years, R/o 2/278 Housing Board, Jawahar Nagar, District Sri Ganganagar. (Presently Lodged At Central Jail, Sri Ganganagar)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. GR Goyal For Respondent(s) : Mr. AR Choudhary, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

06/12/2021

The present interim bail application has been filed by the

petitioner on the ground of death of his younger brother

Rajkumar, who expired on 25.11.2021.

Counsel for the petitioner submits that the younger brother

of the petitioner has expired on 25.11.2021 and there is no one in

the family to perform his last rites and therefore the presence of

the present petitioner is very much essential. In such

circumstances, it is prayed that the petitioner may be released on

interim bail for a period of fifteen days.

Learned Public Prosecutor has verified the fact of death of

petitioner's younger brother but he opposed the prayer for interim

bail as the petitioner committed offence under NDPS Act.

Taking into consideration the fact that the younger brother of

the petitioner has expired on 25.11.2021 and there is no one in

the family to perform his last rites and the presence of the present

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petitioner is very much essential, I deem it just and proper to

grant him interim bail for a period of seven days.

Accordingly, the interim bail application filed under Sec.439

Cr.P.C. is allowed and it is directed that the petitioner Dhanwanri

@ Rinku S/o Shri Radheshyam arrested in connection with FIR

No.477/2020, P.S. Jawahar Nagar, District Sri Ganganagar for

offences under Sections 4/22 & 29 of NDPS Act, be released on

interim bail for a period of seven days, provided he furnishes a

personal bond in a sum of Rs.4,00,000/- with two sound and

solvent sureties in the sum of Rs.2,00,000/- each to the

satisfaction of learned trial court for his surrender on completion

of seven days period from the date of his release. One surety

should be furnished by a close relative of petitioner.

Let this bail application be again listed on 17.12.2021, and

on that date, learned Public Prosecutor and learned counsel for the

petitioner shall be required to submit the compliance of this order.

(MANOJ KUMAR GARG),J

163-MS/-

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