Kapil vs State Of Rajasthan
2022 Latest Caselaw 5460 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4084/2022

Kapil S/o Shri Vijay Singh, Aged About 25 Years, R/o Chak-1 E Badi, Shivpur Head, P.s. Hindumalkot, Dist. Sriganganagar.

(At Present Lodged In Central Jail, Sri Ganganagar).

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

----Respondent

For Petitioner(s) : Mr. Ashok Bhawad, through V.C. For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

12/04/2022

The present interim bail application under Section 439 Cr.P.C.

has been filed by the petitioner on the ground of illness of his

father.

Counsel for the petitioner submits that the kidney as well as

heart of the father of the petitioner are not functioning properly.

Earlier, interim bail was granted to the petitioner by the trial court

for a period of fifteen days and the petitioner had surrendered

after availing the interim bail of fifteen days. In such

circumstances, the interim bail may be granted to the petitioner

for a period of 30 days.

Learned Public Prosecutor has submitted a report dated

05.04.2022 in which it has been mentioned that the father of the

petitioner has been advised to undergo prostate surgery as early

as possible. The said report is hereby taken on record.

(2 of 2) [CRLMB-4084/2022]

Taking into consideration the fact that the health of the

father of the petitioner is not good, I deem it just and proper to

grant interim bail to the accused petitioner for a period thirty

days.

Accordingly, the interim bail application filed under Section

439 Cr.P.C. is allowed and it is directed that petitioner Kapil S/o

Shri Vijay Singh Ram arrested in connection with F.I.R.

No.95/2021, Police Station Hindumalkot, District Sri Ganganagar,

for the offences punishable under Sections 8/22, 29 of NDPS Act

be released on interim bail for a period of thirty days from the

date of his actual release, provided he furnishes a personal bond

in a sum of Rs. 2,00,000/- with two sound and solvent sureties in

the sum of Rs. 1,00,000/- each to the satisfaction of the learned

trial court for his surrender on completion of thirty days period

from the date of his release. One surety should be furnished by a

close relative of petitioner.

Let this bail application be again listed after six weeks, and

on that date, learned Public Prosecutor and learned counsel for the

petitioner shall be required to submit the compliance of this order.

(MANOJ KUMAR GARG),J 87-prashant/-

Powered by TCPDF (www.tcpdf.org)