Omprakash S/O Shri Baldeva vs State Of Rajasthan
2022 Latest Caselaw 4966 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Fourth Interim Bail
                    Application No. 10956/2022

Omprakash S/o Shri Baldeva, Aged About 28 Years, R/o Haniya,
Police Station Osiya, District Jodhpur (Raj.) ( Presently Cofined
In Central Jail Jodhpur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Rahul Singh Meratwal For Respondent(s) : Mr. Laxman Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

20/07/2022

1. Petitioner has filed this fourth interim bail application under

Section 439 of Cr.P.C.

2. F.I.R. No.116/2019 was registered at Police Station Jawaja

District Ajmer for offence under Sections 8 and 15 of NDPS Act.

3. It is contended by counsel for the petitioner that father of

the petitioner has expired on 11.07.2022. Petitioner being the son

is required to perform the last rituals. Death certificate and

certificate of Gram Panchayat are annexed with the application. As

per the certificates annexed with the application, petitioner is the

only major son of the deceased.

4. Learned Public Prosecutor has opposed the fourth interim

bail application.

(2 of 2) [CRLMB-10956/2022]

5. I have considered the contentions.

6. Taking note of the fact that father of the petitioner has

expired on 11.07.2022 and he is the only major son who is

required to perform the necessary rituals, this Court deems it

proper to allow the fourth interim bail application of the petitioner.

7. This fourth interim bail application is accordingly allowed and

it is directed that accused-petitioner shall be released on fourth

interim bail for a period of five days. He should surrender on

26.07.2022 before the concerned Jail Superintendent. Petitioner is

granted fourth interim bail provided he furnishes a personal bond

in the sum of Rs.1,00,000/- (Rupees One Lac only) together with

two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand

only) each to the satisfaction of the learned trial court.

(PANKAJ BHANDARI),J

ARTI SHARMA /61

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