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Judgment
15 paragraphs · 232 wordsHeard on I.A. No. 01/2021, application for grant of interim bail.
The applicant has been arrested in connection with Crime No. 255/2020 for an alleged offence punishable under Sections 22(c), 29, 25 & 27 of the
NDPS Act.
Learned counsel for the applicant prays and submits that father of the applicant namely Fazal Hussain Memon is suffering from heart disease and is
required proper treatment, furthermore, his mother namely Farzana Memon is tested Covid-19 positive and there is no one to take care of them,
therefore, in the interest of justice, applicant may be granted interim bail. Learned counsel for the applicant has filed Covid-19 report of his mother as
well as health report of his father.
Conversely, learned State counsel opposes the interim bail of the applicant.
I have heard learned counsel for the parties.
Considering the facts and circumstances of the case, Covid- 19 report of applicant's mother as well as health report of his father, I am inclined to
release the applicant on temporary bail.
Accordingly, I.A. No.1/2020 is allowed.
It is directed that the applicant shall be released on temporary bail for a period of 2 months, on his furnishing a personal bond in sum of Rs. 50,000/-
with one surety in like sum to the satisfaction of the concerned trial Court. The applicant shall positively surrender himself before the concerned trial
Court on 09.07.2021 by 11.00 AM.