Mohammad Jameel @ Khan vs State

In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

Heard learned counsel for the parties and perused the material available on record.

The petitioner has been arrested in connection with FIR No.274/2019 of Police Station Reserve Centre Sangriya, District Hanumangarh for the

offences punishable under Sections 8/15, 25, 29 of NDPS Act. He has preferred this interim bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner submits that the petitioner's mother expired on 13.12.2020. He further submits that as per the customs of the

petitioner's last rites on 40 th day are crucial which shall be on 22.01.2021. He also submits that petitioner's daughter is critically ill and requires

treatment. He thus, prays that petitioner be granted interim bail for 30 days.

This Court after seeing the documents and noticing the fact of death of the petitioner's mother, is inclined to grant interim bail of 15 days to the

petitioner.

In view of the above, the present interim bail application is disposed of and it is ordered that the accused- petitioner Mohammad Jameel @ Khan S/o

Bundu Ali arrested in connection with FIR No.274/2019 of Police Station Reserve Centre Sangriya, District Hanumangarh shall be released on interim

bail for a period of 15 days from the date of his actual release on his furnishing personal bond of Rs.2,00,000/- with two sound and solvent sureties of

Rs.1,00,000/- each (out of which one shall be of accused-petitioner's close family member) to the satisfaction of learned trial court that he will

surrender before the concerned Jail Authorities immediately after completion of 15 days of interim bail.

Let this bail application be again listed on 01.02.2021, and on that date, learned Public Prosecutor and learned counsel for the petitioner shall be

required to submit the compliance of this order.