Ratan Lal @ Kanhaiya Lal vs State
2021 Latest Caselaw 11598 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9689/2021

Ratan Lal @ Kanhaiya Lal S/o Kaluram Mali, Aged About 31 Years, R/o Village Janakpura, Police Station Ratangarh, District Neemuch (Raj.) (At Present Lodged At Central Jail, Ajmer)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Abhishek Charan through VC For Respondent(s) : Mr Mukesh Trivedi, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

27/07/2021

This interim bail application under Section 439 CrPC has

been filed by the petitioner in connection with FIR No.54/2021

registered at Police Station Gulabpura, District Bhilwara for offence

under Sections 8/15, 29 of the NDPS Act.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

Taking into consideration that the petitioner has prayed for

interim bail up to 28.07.2021 and death of mother of the

petitioner occurred on 15.07.2021, no purpose is now left for

releasing the petitioner on interim bail.

The interim bail application is dismissed.

(SANJEEV PRAKASH SHARMA),J

124-MMA/-

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