VIKAT BHAGAT Vs. POLICE INSPECTOR

JUDGEMENT

(1.) Heard Mr. Arun Bras De Sa for the petitioner and Mr. S.G. Bhobe, learned Public Prosecutor for the State. For the order which is proposed to be made, no notice is necessary to respondent no.3.

(2.) Mr. Arun Bras De Sa, at the outset, makes it clear that the request for interim bail in this case is made mainly on humanitarian ground. He submits that the petitioner will be satisfied if, under police escort, the petitioner is permitted to attend and perform the rites on the 11th and 12th day, that is on 25/11/2022 and 26/11/2022, from the demise of his father. Mr. De Sa points out that the petitioner's father Shri Surendra Krishna Bhagat expired on 15/11/2022 at 6.00 a.m. and cremation has also taken place in the absence of the petitioner.

(3.) The learned Public Prosecutor points out to the petitioner's history but ultimately submits that State would not object to the petitioner being taken under police escort on the 11th and 12th day. Mr. Bhobe submitted that the petitioner better indicates the precise timings so that coordination is rendered easy.