Shrawan vs State Of Rajasthan
2021 Latest Caselaw 10030 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7110/2021

Shrawan S/o Kanwar Lal, Aged About 24 Years, Panwaro Ki Dhani, Village Nosar, Matora Police Station, District Jodhpur. (Lodged In Sub Jail, Jaitaran).

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

                                                                  ----Respondent


For Petitioner(s)        :     Mr B.R. Bishnoi
For Respondent(s)        :     Mr Anil Joshi, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

05/07/2021

This interim bail application has been filed under Section 439

Cr.P.C. in connection with FIR No.134/2018 registered at Police

Station, Raas, District Pali for offence under Section 8/15, 8/25 &

8/29 of the NDPS Act.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Learned counsel for the petitioner submits that petitioner's

wife is suffering from stone formation in kidney and requires

immediate care and operation and therefore, seeks interim bail.

Learned Public Prosecutor has opposed the bail application,

however, admits that as per the factual report, petitioner's wife is

suffering from kidney stone ailment.

Having considered the submissions and taking into

consideration the overall facts and circumstances of the case,

(2 of 2) [CRLMB-7110/2021]

without commenting on merits of the case, I am inclined to grant

one month's interim bail to the petitioner.

Therefore, this interim bail application is accepted and it is

ordered that the accused petitioner - Raghunath Ram s/o

Pukhraj be enlarged for a period of one month from 07.07.2021

and he shall report back to the Superintendent, Sub Jail, Jaitaran

on 06.08.2021, provided the petitioner furnishes a personal bond

of Rs.50,000/- with one surety in the like amount, to the

satisfaction of the concerned Magistrate. The Superintendent of

the Jail shall take requisite steps immediately in case the

petitioner does not report back to the prison on 06.08.2021.

(SANJEEV PRAKASH SHARMA),J

17-MMA/-

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