Suresh vs State Of Rajasthan
2021 Latest Caselaw 7804 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3827/2021

Suresh S/o Rewat Ram, Aged About 24 Years, B/c Bishnoi, R/o Panwaro Ki Dhani, Village Nosar, Matora Police Station, Dist Jodhpur. (Lodged In Sub Jail, Jaitaran)

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

----Respondent

For Petitioner(s) : Mr. B. Ray Bishnoi For Respondent(s) : Mr. AR Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/03/2021

This interim bail application has been filed on behalf of the

petitioner being aggrieved with the order dated 09.03.2021

passed by the Additional Sessions Judge, Jaitaran, Distt. Pali

whereby, the application filed by the petitioner for releasing him

on interim bail on account of death of his father has been

rejected.

Learned counsel for the petitioner has submitted that since

father of the petitioner has expired on 8.03.2021, and for the

purpose of attending twelfth day ceremony, the petitioner may be

granted twenty days interim bail. Learned counsel for the

petitioner has submitted that the petitioner is ready to furnish

cash security for the purpose of his release on interim bail.

The petitioner is facing trial for the offence punishable under

Section 8/15 and 29 of the NDPS Act.

(2 of 2) [CRLMB-3827/2021]

Learned Public Prosecutor has opposed the interim bail

application.

Having heard learned counsel for the parties, this interim bail

application is allowed and it is directed that petitioner - Suresh S/o

Rewat Ram shall be enlarged on interim bail for a period of 10

days from tomorrow i.e. 20/03/2021 on account of death of his

father subject to the condition that the petitioner submits a

demand draft of a Nationalized Bank of Rs.2,00,000/-

executed in the name of the trial court and also furnishes a

personal bond of Rs.1,00,000/- alongwith two sound and

solvent sureties of Rs.50,000/- each of his near relatives to

the satisfaction of the trial court.

In any case, the petitioner shall surrender himself before the

concerned Jail Authorities on or before 30.03.2021 at 10:00 AM

positively. On his surrender, the trial court shall return the demand

draft so deposited. In case, the petitioner fails to surrender as per

above condition, the trial court shall deposit the amount of

demand draft in the funds of District Legal Services Authority.

(VIJAY BISHNOI),J

158-pratibha/-

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