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Judgment
9 paragraphs · 279 words@JUDGEMENT- JUDGEMENT
Farjand Ali, J
The present interim bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.290/2023 P.S. Sursagar, Dist. Jodhpur City West for the offences under Sections 143, 323, 341, 354 and 307 of the IPC.
Learned counsel for the petitioner submits that the father of the petitioner (Lateef) has passed away today morning, i.e. on 21.02.2024 and the cremation is to be done today itself. His presence is essential to perform the last rites and rituals. Therefore, it is prayed that the petitioner may be released on bail for a temporary period.
Learned Special Public Prosecutor has opposed the prayer for temporary bail.
I have heard the learned counsel for the petitioner and the learned Special Public Prosecutor and gone through the material available on record.
Considering the submissions advanced by the learned counsel for the petitioner and taking a humanitarian view of the matter, this court is inclined to grant temporary bail of 25 days to the petitioner.
Accordingly, the temporary bail application is allowed. The petitioner shall be released on bail for a period of 25 days from the date of his actual release provided he furnishes a personal bond in the sum of Rs. 25,000/- along with two sound and solvent sureties in the sum of Rs.25,000/- each to the satisfaction of concerned Superintendent of Jail. The order shall be effective from the date of the petitioner's release.
The petitioner shall surrender before the concerned Jail Authority in the morning of the next day of completion of the period of temporary bail.