RAHUL PATIDAR Vs. STATE

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.231/2018 of Police Station Sadar Nimbahera, District Chittorgarh for the offence punishable under Ss. 8/15 of NDPS Act. He has preferred this interim bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that the petitioner is in custody since about three and half years and is suffering from serious tuberculosis. He also submits that the Pulmonary condition of the petitioner is very weak and he is undergoing extensive treatment, therefore, the interim bail application of the petitioner may be allowed.

(3.) Learned GA-cum-AAG has opposed the interim bail application but has placed for perusal of the Court, a report received from the jail authority, which shows that the petitioner is suffering from tuberculosis and is undergoing treatment of pulmonary disease.