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Judgment
The petitioner has been arrested in connection with FIR No.DRI/UZU/JRU/19/INI-4/16 lodged at Directorate of Revenue Enforcement (Session Case No.192/2017) for the offences punishable under Sections 22(C), 25(A), 25 & 29 NDPS Act, 1985. He has preferred this interim bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner submits that the petitioner may be enlarged on interim bail on account of the marriage of his daughter which is going to be solemnized on 29.01.2020.
The fact of marriage is verified by the learned Special Public Prosecutor and he stated that marriage is being solemnized on 29.01.2020 at Jodhpur. A report to that effect has also been filed in the court and the same is taken on record.
Learned Special Public Prosecutor has opposed the bail application.
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. for a period of Eleven(11) days. The petitioner may be released from custody on 23.01.2020 and will be lodged back to Central Jail, Udaipur on 03.02.2020.
Accordingly, the interim bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Parmeshwar Vyas S/o Sh. Dau Lal Vyas be allowed to attend the marriage of his daughter. The petitioner furnishes a personal bond in the sum of Rs.2,00,000/- (Rupees: Two Lac Only) along with two sureties of Rs.2,00,000/- (Rupees: Two Lac Only) (out of which, one of the surety will be of a close family member) each to the satisfaction of the trial court. The petitioner shall deposit his passport (if the same has not expired) before the learned trial Court and shall not leave this Country without prior permission of the learned trial Court.