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Judgment
Vivek Rusia, J
This is sixth repeat application filed under section 439 Cr.P.C seeking bail in connection with Crime No.07/2016 registered at police station Narcotic
Cell, district Indore for the offence punishable under sections 8/18 & 29 of the NDPS Act.
Learned counsel for the applicant submits that during the pendency of this bail application son of the applicant expired on 15.06.2021. He was
suffering from cancer and he was 33 years of age at the time of death. He further submits that after the death of his son applicant is required to
manage the affairs of his children. He is in custody since 03.06.2016. The trial has not been concluded so far as trial is held up due to corona
epidemic. The co-accused Arjun and Govardhan have already been enlarged on bail by this Court. He is a permanent resident of Mandsaur, there is
no likelihood of his absconsion, hence he be enlarged on bail temporarily.
The factum of death has been got it verified by the learned Panel Advocate.
The applicant is in jail since 03.06.2016 and he has not been released so far even temporarily.
Considering the fact of bereavement in the family of the applicant, period of his custody and the delay in trial, the application is allowed in part with
conditions. He is directed to be released temporarily for a period of three months from the date of his release subject to his furnishing personal bond in
the sum of Rs.50,000/- (rupees fifty thousand) with one solvent surety in the like amount to the satisfaction of the trial Court for his surrender before
the trial Court immediately after completion of three months period. If the applicant fails to surrender on the said date, the trial Court shall be at liberty
to take appropriate action to secure his presence in accordance with law. The applicant shall also mark his presence before the concerned police
station on the first Monday of every month till his surrender before the trial court.
M.Cr.C. stands disposed of.
C.c as per rules.