MAHENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner has submitted the medical certificate that Smt. Ganga Devi, mother of the petitioner is suffering from 3rd Degree Haemorrhage & bleeding. She has been advised admission to Govt. Hospital on 01.06.2000 and surgical operation on 2.6.2000. On this ground, the petitioner who is son of Smt. Ganga Devi, has prayed for interim bail for a period of one and half months in view of the certificate filed by the learned counsel. However, learned Public Prosecutor has opposed the bail application in view of the provisions u/s. 37 N.D.PS. Act. However, looking to the above facts and circumstances, it is deemed just and proper to enlarge the petitioner on interim bail for a period of one month.

(2.) The petition for interim bail is allowed. The petitioner is ordered to be released on interim bail for a period of one month commencing from 1st June, 2000 on furnishing a personal bond in the sum of Rs. 20,000.00 and two sureties of Rs. 10,000.00 each to the satisfaction of the trial court. He will surrender on 1st July, 2000 in the trial court for re-admission to Judicial custody and will attend the court on the dates of hearing during this period. Bail application allowed.