Jiwan Singh S/o Shri Sher Singh vs State of Rajasthan

The instant petition has been preferred seeking interim bail

for a period of 20 days disclosing contentions that father of the

petitioner Jiwan Singh i.e. Sher Singh has died on 19.11.2017 and

the petitioner is a sole male sibling of deceased-Sher Singh, who

has to conduct death rituals of his deceased father Sher Singh

scheduled for 12th day. A copy of death certificate of deceased

Sher Singh S/o Shambhu Singh is appended with the petition,

which discloses that Sher Singh S/o Shambhu

Singh died on 19.11.2017 and copy of obituary is purpurted to be

circulated by Jiwan Singh Shishodia.

Learned Public Prosecutor submits that he can submit

anything only after procuring report from the concerned Thana.

A certified copy of order passed by the trial court District and

Sessions Judge, Pratapgarh is also filed, which reflects that the

learned trial court has accorded permission to the petitioner to

participate in the said rituals on 30.11.2017 from 11:00 am to

4:00 pm since the petitioner is stated to be the sole male progeny,

therefore, this petition is disposed of with a direction that the

petitioner Jiwan Singh S/o Sher Singh shall remain on interim bail

from 30.11.2017 to 02.12.2017 subject to furnishing of a personal

bond for a sum of Rs.1,00,000/- alongwith two sureties of

Rs.50,000/- each with an undertaking that petitioner Jiwan singh

shall surrender before the Jailor/Superintendent of District Jail,

Pratapgarh positively by 4:00 pm on 02.12.2017 without fail. The

bonds aforesaid be filed before the trial court i.e. the court of

District Judge, Pratapgarh, which in consonance shall ensure

follow up for the compliance.

The present petition is disposed of in aforesaid terms.