SANJAY KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant application for temporary suspension of sentence under Sec. 389 Cr.P.C. has been filed by the petitioner on the ground of the death of his mother.

(2.) The allegation against the petitioner is of offence punishable under Sec. 8/22 of NDPS Act.

(3.) Learned counsel for the petitioner submits that mother of the petitioner expired on 17/10/2023 and his presence is necessary for performing last rites and rituals of his mother. In these circumstances, the petitioner may be granted temporary bail for a period of forty days.