BHAGWANLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present interim bail application has been filed by the petitioner on the ground of death of his mother Hagami on 21/9/2023.

(2.) Petitioner's son is present in Court and submits that the mother of the petitioner has expired on 21/9/2023 and being son, the presence of the petitioner is very much essential. In such circumstances, it is prayed that the petitioner may be released on interim bail.

(3.) Learned Public Prosecutor has verified the fact of death of petitioner's mother but he opposed the prayer for interim bail as the petitioner had committed offence under NDPS Act.