BANSHI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present interim bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.76/2020, Police Station Karwad, District Jodhpur, registered for the offence under Sec. 8/15 of NDPS Act.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor present in person. Perused the material available on record.

(3.) In compliance of earlier order dtd. 6/8/2021 passed by this Court, learned Public Prosecutor has submitted factual report and verified the fact that petitioner's wife is suffering from serious decease but also stated that as per factual report, nine other family members are available in petitioner's family to take care of petitioner's wife.