AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 335 wordsRekha Borana, 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 FIR No.34/2020, Police Station Tibbi, District Hanumangarh, registered for the offence under Section 8/22 of the NDPS Act.
It has been submitted by the learned counsel for the petitioner that the present interim bail application has been filed with the averment that the sister of the accused petitioner had expired on 14.06.2022 and he being the only person to solemnize the custom rites & rituals at his house and in Haridwar, he may be released on interim bail.
A factual report has been received by the learned Public Prosecutor which reveals that besides the present petitioner one other brother Sandeep Kumar and the son of the deceased sister Ashok are also available in the family besides others.
Heard learned counsel for the petitioner as well as learned Public Prosecutor. Perused the material available on record.
Having regard to the facts and circumstances of the case, particularly looking to the fact that the petitioner’s sister was a widow and residing with the family members of the accused petitioner, this Court is of the opinion that the present interim bail application filed by the petitioner deserves to be accepted.
Consequently, the present interim bail application filed under Section 439 Cr.P.C. is allowed. It is ordered that the accused petitioner, Ravish S/o Shri Shyam Lal, arrested in connection with FIR No.34/2020, Police Station Tibbi, District Hanumangarh, shall be released on interim bail for a period of ten days from the date of his actual release; provided he furnishes a personal bond of Rs.2,00,000/- (Rupees Two lac only) and two sound and solvent surety bonds of Rs.1,00,000/- (Rupees One lac only) [one surety shall be of family member] each to the satisfaction of the concerned Jail Authorities.
The concerned Jail Authorities shall be at liberty to impose any other usual terms and conditions for ensuring surrender of the petitioner in prison.