Dharampal vs State
2022 Latest Caselaw 6823 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5925/2022

Dharampal S/o Shri Brij Lal, Aged About 29 Years, R/o Noorpura Dhani, Sadulshahar, District Sri Ganganagar. (At Present Lodged In Central Jail, Sri Ganganagar)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Sunil Bishnoi For Respondent(s) : Mr. Javed Gauri, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

07/05/2022

The present bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner seeking interim bail on the

ground of death of his father.

Learned counsel for the petitioner submits that father of the

petitioner has expired on 13.04.2022 and the presence of the

petitioner is necessary to complete the social rituals of his father.

In these circumstances, the petitioner may be released on interim

bail for a period of one month.

Learned Public Prosecutor vehemently opposed the interim

bail and submitted that the death was occurred on 13.04.2022

and all the rituals have already been completed.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

I have considered the arguments advanced before me and

gone through the material available on record.

(2 of 2) [CRLMB-5925/2022]

Apparently, the father of the petitioner has expired on

13.04.2022 and all the necessary rituals have already been done.

In these circumstances, this Court is not inclined to grant interim

bail to the petitioner.

Accordingly, the present interim bail application filed by the

petitioner is hereby rejected.

(MANOJ KUMAR GARG),J 123-raksha/-

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