TAJ MOHAMMAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel representing the petitioner and learned Public Prosecutor. Perused the material available on record.

(2.) The matter comes up for orders on the application for extension of the interim bail granted to the petitioner vide order dtd. 21/3/2023 for a period of one month from 22/3/2023 to 20/4/2023 in connection with FIR No.56/2021 dtd. 17/3/2021, registered at the Police Station Banera, District Bhilwara for the offences punishable under Ss. 376-2(N), 384 and 506 IPC and for the offence under Sec. 7 of the Drugs and Magic Remedies (Objectionable Advertisement) Act, 1954.

(3.) Counsel for the petitioner submits that mother of the petitioner is seriously ill and therefore, the interim bail granted to the petitioner may kindly be extended.