AADIL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present interim bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.290/2023 P.S. Sursagar, Dist. Jodhpur City West for the offences under Ss. 143, 323, 341, 354 and 307 of the IPC.

(2.) Learned counsel for the petitioner submits that the father of the petitioner (Lateef) has passed away today morning, i.e. on 21/2/2024 and the cremation is to be done today itself. His presence is essential to perform the last rites and rituals. Therefore, it is prayed that the petitioner may be released on bail for a temporary period.

(3.) Learned Special Public Prosecutor has opposed the prayer for temporary bail.