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Judgment
7 paragraphs · 236 wordsManoj Kumar Garg, J
The present interim bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.173/2018 Police Station Srikaranpur, District Sri Ganganagar for the offences punishable under Sections 8/18 & 29 of NDPS Act.
Learned counsel for the petitioner submits that the wife of the present petitioner is suffering from serious disease of kidney and there is no other mature person in the family, who can take care of his wife. The petitioner is behind the bars and the trial of the case will take sufficient long time to be concluded. Therefore, the petitioner may be enlarged on interim bail.
Learned Public Prosecutor vehemently opposed the interim bail and submits that the treatment of the wife of petitioner is going on and the condition of the patient is not serious, therefore, interim bail may not be granted to the petitioner.
Heard learned counsel for the petitioner as well as learned Public Prosecutor.
I have considered the arguments advanced before me and gone through the material available on record.
According to the report submitted by the learned Public Prosecutor, the treatment of the wife of petitioner is going on and the condition of the wife of the petitioner is not serious. In these circumstances, no case for grant of interim bail is made out. Hence, the present interim bail application filed by the petitioner is hereby dismissed.