Moti Singh vs State Of Rajasthan

In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with FIR No. 220/2019, Police Station Choti Sadri, District Pratapgarh registered for the offence punishable under Sections 8/15, 25 of the NDPS Act, seeking interim bail on the ground of treatment of his father.

Heard learned counsel for the petitioner and learned Public Prosecutor.

The verification report called by this Court reflects that father of the petitioner is suffering from cancer and the report also mentions that the petitioner is the lone male member in the family, and therefore, there was no one else to assist the treatment of the father of the petitioner.

Learned counsel for the petitioner is ready to furnish guarantee of the parents/guardian of the petitioner regarding his surrender.

Looking to the facts and circumstances of this case, this Court is of the opinion that the petitioner deserves to be enlarged on interim bail for 20 days, with the condition that the petitioner will submit personal security bond of Rs.1 lac with the assurance/ guarantee of the parents/guardian of the petitioner that they will ensure surrender of the accused-petitioner before the concerned Jail Authorities in the morning of 1st of July, 2020.

Accordingly, this bail application is allowed and it is ordered that the accused- petitioner Moti Singh S/o Sadaram, arrested in connection with FIR No. 220/2019, Police Station Choti Sadri, District Pratapgarh, shall be released on interim bail for a period of 20 days from today on his furnishing personal bond of Rs.1,00,000/- (Rupees One Lac only) along with undertaking/ assurance/guarantee of his parents/guardian that they will ensure surrender of the accused- petitioner before the concerned Jail Authorities in the morning of 1st of July, 2020 positively.