RAVISH 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 FIR No.34/2020, Police Station Tibbi, District Hanumangarh, registered for the offence under Sec. 8/22 of the NDPS Act.

(2.) It has been submitted by the learned counsel for the petitioner that the present interim bail application has been filed with the averment that the sister of the accused petitioner had expired on 14/6/2022 and he being the only person to solemnize the custom rites and rituals at his house and in Haridwar, he may be released on interim bail.

(3.) A factual report has been received by the learned Public Prosecutor which reveals that besides the present petitioner one other brother Sandeep Kumar and the son of the deceased sister Ashok are also available in the family besides others.