KAILASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In S.B. Criminal Misc. Bail Application No. 7084/2021: (Kailash S/o Dhanraj Dhakad v. State of Rajasthan) The present interim bail application has been filed under'Section 439'Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with FIR No.09/2019, SOG Jaipur Police'Station, District Chittorgarh, registered for the offence punishable under'Section 8/15'of the NDPS Act.

(2.) Heard and considered the arguments advanced by the learned counsel for the petitioner appearing through video conferencing and learned Public Prosecutor, present-in-person. Perused the material available on record.

(3.) Learned counsel appearing for the petitioner through video conferencing stated that the present interim bail has been filed by the petitioner seeking interim bail for a period of one month on the ground of illness of the petitioner's wife; and as per medical advice, operation of the petitioner's wife is necessary, therefore, petitioner may be granted the benefit of interim bail.