Asif Khan vs State

The petitioner has been arrested in connection with FIR No.102/2019, Police Station Rathanjana, District Pratapgarh, for the offence punishable under

Sections 8/21, 25,29 of the NDPS Act and Section 332 & 353 of IPC. He has preferred this interim bail application under Section 439 Cr.P.C.

Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

Counsel for the petitioner submits that the cousin sister of the petitioner is getting married on 22.2.2020. Although the petitioner has prayed in the

application for the release of the petitioner on interim bail for a period of three days, however, he vehemently submitted that he may be enlarged for a

period of eight days as there is nobody in the family to take care of the expenditure and other marriage arrangements.

Learned Public Prosecutor on a report being submitted by the concerned SHO has verified the fact of marriage. The said report is taken on record.

Having regard to the totality of the facts and circumstances of the case, I deem it just and proper to grant interim bail to the accused petitioner under

Section 439 Cr.P.C. from 21.02.2020 to 27.02.2020 to attend the marriage of his sister.

Accordingly, the interim bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Asif Khan S/o Salim Khan may be

released on interim bail from 21.02.2020 to 27.02.2020 provided he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees: One Lac Only)

along with two sureties of Rs.1,00,000/- (Rupees: One Lac Only) (out of which one of the surety will be of a close family member) each to the

satisfaction of the Superitendent, District Jail, Pratapgarh on usual conditions. The petitioner shall surrender back before the Superintendent, District

Jail, Pratapgarh on 28.02.2020.