Rajasthan High Court - Jodhpur
Sharwan @ Rathore Ram vs State on 7 August, 2019
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Crl. Misc. Interim Bail Application No. 9553/2019
1. Sharwan @ Rathore Ram S/o Mushafir @ Ajita Ram, Aged
About 45 Years, B/c Nat, R/o Malunga, P.s. Mathania,
Jodhpur. (At Present Lodged In Central Jail, Jodhpur)
2. Rotu Ram S/o Sharwan @ Rathore Ram, Aged About 26
Years, B/c Nat, R/o Malunga, P.s. Mathania, Jodhpur. (At
Present Lodged In Central Jail, Jodhpur)
3. Lokendra S/o Sumer Ram, Aged About 24 Years, B/c Nat,
R/o Malunga, P.s. Mathania, Jodhpur. (At Present Lodged
In Central Jail, Jodhpur)
----Petitioners
Versus
State, Through Pp
----Respondent
For Petitioner(s) : Mr. Gokulesh Bohra
For Respondent(s) : Mr. S.K. Bhati, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 07/08/2019 This interim bail application has been preferred on behalf of the petitioners on the ground that father of the petitioner No.1 and grand-father of the petitioner Nos.2 and 3 had died and for the purpose of attending twelfth day ceremony, they may be released on interim bail.
At the outset, learned counsel for the petitioners does not want to press the interim bail application preferred on behalf of petitioner Nos.2 and 3 namely Rotu Ram S/o Sharwan @ Rathore Ram and Lokendra S/o Sumer Ram respectively. (Downloaded on 30/08/2019 at 01:17:53 AM)
(2 of 2) [CRLMB-9553/2019] Accordingly, the interim bail application preferred on behalf of petitioner Nos.2 and 3 namely Rotu Ram S/o Sharwan @ Rathore Ram and Lokendra S/o Sumer Ram is dismissed as not pressed.
So far as petitioner No.1 - Sharwan @ Rathore Ram S/o Mushafir @ Ajita Ram is concerned, it is submitted that he is the only son of the deceased and it is necessary for him to attend the twelfth day ceremony of his father, which is scheduled to be held on 9.8.2019.
It is noticed that the trial court has already granted permission to the petitioners to attend funeral of the deceased in police custody.
Having regard to the overall facts and circumstances of the case, it is directed that the Superintendent, Central Jail, Jodhpur shall allow petitioner No.1 - Sharwan @ Rathore Ram S/o Mushafir @ Ajita Ram to attend the twelfth day ceremony of his father on 9.8.2019 in police custody.
It is ordered that petitioner No.1 - Sharwan @ Rathore Ram S/o Mushafir @ Ajita Ram shall be lodged in Central Jail, Jodhpur on 9.8.2019 by 5 p.m. positively.
The interim bail application is disposed of accordingly.
(VIJAY BISHNOI),J 161-msrathore/-
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