DINESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.02/2022 of Police Station Nokha, District Bikaner for the offences punishable under Ss. 8/21 and 29 of NDPS Act. He has preferred this interim bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that mother of the petitioner had expired on 1/1/2023. He further submits that for completion of last rites, the interim bail application of the petitioner may be allowed.

(3.) Learned Public Prosecutor though opposes the interim bail application but affirms the fact that death of mother of the petitioner had occurred on 1/1/2023.