Kundan Singh vs State Of Rajasthan
2021 Latest Caselaw 10599 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8358/2021 Kundan Singh S/o Bhanwar Singh, Aged About 28 Years, Sinadi Thana, Bhavanda, Dis. Nagaur, Currently Jalam Villas, Paota B Road, Ps Mahamandir, Jodhpur At Present District Jail Jodhpur

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

----Respondent

For Petitioner(s) : Mr Naman Mohnot For Respondent(s) : Mr Sumer Singh Rajpurohit, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

12/07/2021

This bail application under Sec.439 CrPC has been filed by

the petitioner in connection with FIR No.309/2020 registered at

Police Station Kotwali Nimbaheda, District Chittorgarh for offence

under Section 8/15 of the NDPS Act.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

Learned counsel for the petitioner submits that petitioner's

mother is COVID positive, however, she has completed her

quarantine period and now she is having weakness and

pneumonia.

Admittedly, petitioner's father is alive and it is not a case

where petitioner's father has divorced his mother. Further, learned

counsel for the petitioner submits that petitioner's father is living

separately, which can not be believed.

(2 of 2) [CRLMB-8358/2021]

I am not inclined to release the petitioners on bail.

The bail applications are dismissed.

(SANJEEV PRAKASH SHARMA),J

118-MMA/-

Powered by TCPDF (www.tcpdf.org)