Dinesh Kumar S/O Shri Chenaram vs Ncb
2022 Latest Caselaw 6437 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

      S.B. Criminal Miscellaneous Fourth (interim) Bail
                    Application No. 4247/2022

Dinesh Kumar S/o Shri Chenaram, Aged About 33 Years, R/o
Village Vishnu Nagar, Dugar, Post Office Surani, P.s. Balesar,
Tehsil Shergarh, Jodhpur (Raj.). (At Present In Central Jail,
Jaipur).
                                                                    ----Petitioner
                                     Versus
NCB, Through Special Public Prosecutor
                                                                  ----Respondent

For Petitioner(s) : Ms. Saroj Kumari Trivedi For Respondent(s) : Mr. Tej Prakash Sharma, SPP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

29/09/2022

1. Petitioner has filed this fourth (interim) bail application under

Section 439 Cr.P.C.

2. F.I.R. No.VIII(10) 01/NCB/JZU/2020 was registered at Police

Station NCB, Jodhpur for offence under Sections 8/15, 25, 29 of

NDPS Act.

3. It is contended by counsel for the petitioner that the doctor

had advised MRI for the wife of petitioner and thereafter she has

been advised for surgery.

4. Learned Special Public Prosecutor has opposed the fourth

(interim) bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-4247/2022]

6. This Court had directed the respondent to verify the factum

of ailment of petitioner's wife and whether she is to undergo some

surgery. No reply or any document has been produced to dispute

the fact that petitioner's wife requires surgery.

7. Considering the fact that petitioner's wife has been advised

surgery and petitioner would be required to assist her, hence, this

Court deems it proper to allow the fourth (interim) bail

application.

8. This fourth (interim) bail application is, accordingly, allowed

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

interim bail for a period of fifteen (15) days from the date of

release 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 trial Court.

9. Petitioner is directed to surrender before the concerned Jail

Authorities after expiry of fifteen days.

(PANKAJ BHANDARI),J

ARTI SHARMA /27

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