MUKESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present interim bail application under Sec. 439 of Cr.P.C. has been filed by the petitioner who is in custody in connection with F.I.R. No. 394/2018, Police Station Balotra, District Barmer for the offences punishable under Sec. 8/15 & 8/25 of N.D.P.S. Act on the ground that his wife is suffering from disease, which requires surgery.

(2.) Heard learned counsel for the petitioner through video conferencing and learned Public Prosecutor. Perused the material on record.

(3.) Learned counsel for the petitioner submits that there is no member in his family to look after his wife during treatment. He has one son aged about six years only. The petitioner is not a previous convict. Before this, the petitioner has not availed any interim bail. Therefore, he prays that the petitioner may be released on interim bail for a period of two months to enable him to get done treatment of his wife