BHAJANLAL 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.103/2018, Police Station Nana, District Pali, registered for the offence punishable under Sec. 8/15 of the NDPS Act, Ss. 5(1)(A) & 27(1) of the Arms Act and Ss. 332, 353 & 307 of the Indian Penal Code.

(2.) Heard and considered the arguments advanced by the learned counsel appearing for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel appearing for the petitioner stated that the present bail application has been filed by the petitioner seeking interim bail for a period of two months on the ground of illness of his mother; and surgery of uterus of petitioner's mother is required, therefore, petitioner may be granted benefit of interim bail.