RAJASTHAN HIGH COURT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Misc. Application has been preferred under Sec. 482 read with Sec. 439 Cr.P.C. praying for the following reliefs:-

(2.) This above-numbered interim bail application was preferred by the bail applicant Gagandeep @ Goldy under Sec. 439 Cr.P.C. seeking his interim release on account of illness of his mother, in connection with F.I.R. No. 121/2019 for the offences punishable under Sec. 8/22 N.D.P.S. Act, 1985 lodged at Police Station Suratgarh City, District Sriganganagar.

(3.) Dr. Sachin Acharya, learned Senior Counsel assisted by Mr. Chayan Bothra, appearing on behalf of the present applicant submitted that the matter came up for consideration before this Court on 18/6/2021, and on that date, this Court while allowing the interim application was pleased to issue certain directions/guidelines to be followed by the learned Trial Court below while disposing of interim/temporary bail applications.