Rajasthan High Court - Jodhpur
Anandilal vs State Of Rajasthan (2023/Rjjd/012479) on 27 April, 2023
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2023/RJJD/012479]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Interim Bail Application No. 4858/2023
Anandilal S/o Late Shri Mangilal, Aged About 35 Years, R/o
Ramnagar Ps Arnod Dist. Pratapgarh Raj.
(Presently Lodged In Dist. Jail Pratapgarh)
----Petitioner
Versus
State Of Rajasthan, Through P.P.
----Respondent
For Petitioner(s) : Mr. Vijay Kumar Gaur.
For Respondent(s) : Mr. Shrawan Kumar, P.P.
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order 27/04/2023 The present interim bail application under Section 439 Cr.P.C. has been filed by the petitioner on the ground of performing last rites of his late father, who expired on 20.04.2023.
Counsel for the petitioner submits that father of the petitioner has passed away on 20.04.2023 and being son, his presence in the last rites of his late father is essential. In such circumstances, it is prayed that the petitioner may be released on interim bail for a period of fifteen days.
Having considered the facts and circumstances of the case, so also the fact that presence of the petitioner being son is essential to perform last rites of his late father, this Court deems it just and proper to grant interim bail to the accused petitioner for a period fifteen days.
(Downloaded on 28/04/2023 at 10:59:26 PM)
[2023/RJJD/012479] (2 of 2) [CRLMB-4858/2023] Accordingly, the interim bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Anandilal S/o Late Shri Mangilal arrested in connection with F.I.R. No.24/2020, registered at Police Station Arnod, District Pratapgarh for the offences under Sections 8/15 & 25 of the NDPS Act, be released on interim bail for a period of fifteen days, subject to the condition that he shall deposit a sum of Rs.5,00,000/- before the trial court and provided he furnishes a personal bond in a sum of Rs.4,00,000/- with two sound and solvent sureties in the sum of Rs.2,00,000/- (out of which one surety will be a close relative of the petitioner) each to the satisfaction of learned trial court for his surrender on completion of fifteen days from the date of actual release.
If the petitioner surrenders within the stipulated period before the concerned Jail, then the amount of Rs.5,00,000/- so deposited before the trial court shall be refunded back to him and if the petitioner fails to surrender within the stipulated period, then the amount so deposited shall be forfeited immediately.
Let this bail application be again listed on 15.05.2023, and on which date, learned Public Prosecutor shall be required to submit the compliance report of the order whether petitioner has surrendered or not.
(KULDEEP MATHUR),J 296-Prashant/-
(Downloaded on 28/04/2023 at 10:59:26 PM) Powered by TCPDF (www.tcpdf.org)