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Judgment
6 paragraphs · 247 wordsFarjand Ali, J
The present interim bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.80/2023 P.S. Jhab, Dist. Sanchore for the offences under Sections 8/22 and 25 of the NDPS Act.
Heard learned counsel for the petitioner and the learned P.P. present on behalf of the State. Perused the material available on record.
The instant application has been filed on the ground that brother of the petitioner passed away on 05.02.2024. The petitioner being real brother of the deceased is required for completion of rituals by the family, therefore, the presence of the petitioner is essential. Thus, the temporary bail application filed on behalf of the applicant may be allowed.
Considering the submissions and taking a humanitarian view of the matter, this Court is inclined to grant indulgence of temporary bail to the petitioner to enable him to look after his wife.
Accordingly, the instnat interim bail application is allowed. The petitioner shall be released on bail for a period of 20 days from the date of his actual release provided he furnishes a personal bond in the sum of Rs. 1,00,000/- along with two sound and solvent sureties in the sum of Rs.50,000/- each to the satisfaction of concerned trial court. The order shall be effective from the date of the petitioner's release. The concerned jail authority shall give the date of surrender to the petitioner.