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Ratilal vs State of Rajasthan And Ors

Rajasthan High Court · Decided on 25 February 2020 · Citation: (2020) 02 RAJ CK 0555

HON’BLE JUDGES
Vinit Kumar Mathur, J
ACTS & SECTIONS REFERRED
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 8(c), 22, 25, 27a, 28, 29, 38 · Code Of Criminal Procedure, 1973 — Section 439
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Interim Bail Application No. 2329 Of 2020
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Judgment

18 paragraphs · 338 words

The petitioner has been arrested in connection with Complaint No. 11/2016 filed by the Directorate of General, Revenue Information for the offences

punishable under Sections 8(c), 22, 25, 27a, 28, 29 & 38 of the N.D.P.S. Act. He has preferred this interim bail application under Section 439 of

Cr.P.C. on the ground of marriage of his daughter.

Heard learned counsel for the petitioner as well as learned Special Public Prosecutor and also perused the material on record.

Learned counsel for the petitioner submits that the daughter of the petitioner, namely, Ms. Madhvi is getting married on 01.03.2020. He, therefore,

prays that the petitioner may be enlarged on interim bail for a period of fifteen days.

Learned Special Public Prosecutor has verified the factum of marriage of the petitioner’s daughter, which is scheduled to be solemnized on

01.03.2020.

Having regard to the totality of the facts and circumstances of the case and considering the fact that the petitioner’s daughter is getting married on

01.03.2020, this Court deems it just and proper to grant interim bail to the petitioner under Section 439 of Cr.P.C. for a period of seven days to attend

the marriage of his daughter.

Accordingly, the interim bail application filed under Section 439 of Cr.P.C. is allowed and it is directed that petitioner - Ratilal S/o Dungar Bhai Patel

shall be released on interim bail from 27.02.2020 to 04.03.2020 in connection with Complaint No. 11/2016 filed by the Directorate of General, Revenue

Information provided he furnishes a personal bond in the sum of Rs.2,00,000/- (Rupees: Two Lacs Only) along with two sureties of Rs.2,00,000/-

(Rupees: Two Lacs Only) (out of which one of the surety will be of a close family member) each to the satisfaction of the Superitendent, District Jail,

Abu Road, District Sirohi on usual conditions. The petitioner shall surrender back before the Superintendent, District Jail, Abu Road, District Sirohi on

05.03.2020. The concerned Jail Superintendent shall be at liberty to impose any other usual terms and conditions for surrender of the petitioner in

prison.