RAJESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in connection with F.I.R. No.214/2021, registered at Police Station Hanumangarh Junction, Hanumangarh, for the offences under Ss. 341, 323, 324, 307 and 458 of the IPC. He has preferred this interim bail application under Sec. 439 Cr.P.C.

(3.) Counsel for the petitioner submitted that the petitioner's father passed away on 23/4/2023 which fact is fortified from the certificate issued by the Sarpanch, Gram Panchayat Ghanau, Panchayat Samiti Rajgarh, District Churu. Learned counsel further submitted that the presence of petitioner, being the elder son, is essential for performing the last rituals, therefore, the petitioner may be released on interim bail for a period of 30 days.