Gopal Lal vs State
2021 Latest Caselaw 2881 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1454/2021

Gopal Lal S/o Shri Bhagwan Lal Jatiya, Aged About 30 Years, Bhungadiya, Vijaypur Police Station, Distt. Chittorgarh. (Lodged In District Jail Chittorgarh).

----Petitioner Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. Manohar Singh Hada For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/02/2021

Heard learned counsel for the parties and perused

the material available on record.

The application of the petitioner seeking interim bail

for a period of 15 days on the ground of death of his

father has already been granted by this Court vide order

dated 4.11.2020. The petitioner has again preferred

application before the Special Judge, NDPS Cases No.1,

Chittorgarh seeking interim bail for a period of three

months on the ground of performing last rites of his

father, however, the same has been dismissed by the trial

court vide order dated 21.12.2020.

(2 of 2) [CRLMB-1454/2021]

Having regard to the overall facts and circumstances

of the case and keeping in view the fact that since the

petitioner has already granted interim bail for a period of

15 days by this Court vide order dated 4.11.2020 on the

ground of death of his father, I am not inclined to enlarge

the petitioner on interim bail.

Hence, this interim bail application is dismissed.

(VIJAY BISHNOI),J

54-mohit/-

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