Manjinder Singh vs State Of Rajasthan
2021 Latest Caselaw 11604 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9645/2021

Manjinder Singh S/o Gurucharan Singh, Aged About 28 Years, R/ o Pandori Takhatmal Police Station Chabal District Tarantanam (Punjab) (Presently Lodged In Churu Jail)

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

----Respondent

For Petitioner(s) : Mr Shreekant Verma For Respondent(s) : Mr Sudhir Tak, 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, who is in custody in connection with

FIR No.76/2019 registered at Police Station Rajgarh, District

Churu for offence under Sections 8/15, 25, 29 of the NDPS Act.

A report has been received from the learned Public

Prosecutor who informs that while it is true that wife of the

petitioner was unwell and was suffering from COVID-19, it is

informed that she has come out of the infection and has already

been discharged from the hospital on 07.06.2021.

Learned counsel for the petitioner submits that the present

interim bail has been filed after the said incident and on account

of the fact that the Oxygen level of petitioner's wife lowered down.

I have considered the submissions.

Taking into consideration that the present interim bail

application has been filed after the petitioner's wife recovered

(2 of 2) [CRLMB-9645/2021]

from COVID-19 and the observation of the court below that there

is an over-writing on the report about Oxygen level, I am not

inclined to grant interim bail to the petitioner.

The interim bail application is dismissed.

(SANJEEV PRAKASH SHARMA),J

53-MMA/-

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