Suresh vs State

Lawyers are not appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona virus (COVID-19).

The petitioner has been arrested in connection with F.I.R. No. 179/2018, Police Station Shambhupura, District Chittorgarh for the offence punishable under Sections 8/15, 8/18, 8/25 of N.D.P.S. Act & Sections 307, 332, 353 & 482 of IPC. He has preferred this interim bail application under Section 439 of Cr.P.C.

Heard learned counsel for the parties. Perused the material on record.

Learned counsel for the petitioner submits that petitioner's wife is suffering from serious disease. He further submits that there is nobody in the family to take care of her and get her treated from the appropriate center.

Learned Public Prosecutor on verification has found the statement made by the learned counsel for the petitioner to be correct.

Having regard to the totality of the facts and circumstances of the case, this Court deems it just and proper to grant interim bail to the petitioner under Section 439 of Cr.P.C. for a period of 30 days from the date of his actual release.

Accordingly, the interim bail application filed under Section 439 of Cr.P.C. is allowed and it is directed that petitioner - Suresh S/o Shri Mohan Lal shall be released on interim bail for a period of 30 days from the date of his actual release, provided he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees: One Lac Only) along with two sureties of Rs. 1,00,000/- (Rupees: One Lac Only) (out of which one of the surety will be of a close family member) each to the satisfaction of the concerned Jail Superintendent on usual conditions. He shall surrender back before the concerned Superintendent Jail after completion of 30 days from the date of his release. The concerned Superintendent Jail shall give a date of his surrender.