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Judgment
6 paragraphs · 252 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.306/2022 P.S. Khajuwala, Dist. Bikaner for the offences under Sections 8/21 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 mother of the petitioner passed away on 02.02.2024 and the programme of Antim Ardas and Akhand Path Bhog has been fixed. The petitioner being son of the deceased is required for going to Haridwar for completion of custom of their society, 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 15 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.