Ratan Lal vs State
2022 Latest Caselaw 2530 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
     S.B. Criminal Miscellaneous Interim Bail Application No.
                                2068/2022

Ratan Lal S/o Shri Nand Ram, Aged About 48 Years, B/c Jat, R/o
Udpura, Vijaypur Police Station, Chittorgarh, District Chittorgarh.
                (Lodged In District Jail, Chittorgarh)
                                                                  ----Petitioner
                                   Versus
State, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr. Bhagirath Ray Bishnoi.
For Respondent(s)        :     Mr. Shrawan Bishnoi, P.P.



         HON'BLE MR. JUSTICE MANOJ KUMAR GARG

                         Judgment / Order

11/02/2022


     The present interim bail application has been filed by the

petitioner on the ground of death of his mother, who expired on

29.01.2022.

     Counsel for the petitioner submits that the mother of the

petitioner has expired on 29.01.2022 and being son, the presence

of the petitioner is very much essential to perform last rites of his

mother. In such circumstances, it is prayed that the petitioner may

be released on interim bail for a period of twenty five days.

     Learned Public Prosecutor has verified the fact of death of

petitioner's mother but he opposed the prayer for interim bail as

the petitioner committed offence under N.D.P.S. Act.

     Taking into consideration the facts that the mother of the

petitioner has expired on 29.01.2022 and being son, the presence


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                                   of the petitioner is very much essential to perform last rites of his

                                   mother, I deem it just and proper to grant interim bail to the

                                   accused petitioner for a period fifteen days.

                                         Accordingly, the interim bail application filed under Section

                                   439 Cr.P.C. is allowed and it is directed that petitioner Ratan Lal

                                   S/o    Shri     Nand     Ram       arrested          in   connection     with   F.I.R.

                                   No.179/2018, Police Station Shambhupura, District Chittorgarh,

                                   for the offences punishable under Sections 8/15 & 8/18 of N.D.P.S.

                                   Act be released on interim bail for a period of fifteen days,

                                   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 fifteen 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 on 07.03.2022, 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.

101-Prashant/ payal/-

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