Samsu@johari vs State Of Rajasthan

The present 2nd bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 159/2013

registered at Police Station Naugaon District Alwar for the offence under Sections 302, 120-B, 304B, 498A, 201 & 506 of IPC.

Counsel for the petitioner submits that the father of the petitioner had expired on 12.02.2020 and the petitioner being the eldest son, has to perform

the 40th day ceremony of his late father, therefore, prayed for interim bail for a period of seven days.

Learned Public Prosecutor has placed for perusal the report of the SHO, PS Naugaon District Alwar according to which father of the petitioner

had expired on 12.02.2020.

Considering the contentions put-forth by the counsel for the parties and the fact that the father of the petitioner had expired on 12.02.2020 and the

petitioner has to perform the 40 th day ceremony of his late father and taking into account the facts and circumstances of the case and without

expressing any opinion on merits of the case, this court deems it just and proper to release the petitioner on interim bail upto 25.03.2020.

Accordingly, it is ordered that the accused-petitioner- Samsu@johari S/o Chavkhan shall be released on interim bail upto 25.03.2020 provided he

furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Court with the

stipulation to surrender before the concerned jail authorities on 26.03.2020 itself. Copy of the report submitted by the Public Prosecutor is taken on

record.

This 2nd interim bail application is accordingly disposed of.