YUDHISHTER SINGH RAJPUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner's father is an accused/under trial in multiple FIRs for alleged offences under Ss. 420, 406, 409, and 120-B and he is under incarceration for past more than six years. Being next of kin, petitioner is acting as his guardian ad litem due to paucity of time. He is seeking interim bail for his father to enable him to attend his own marriage (the petitioner herein).

(2.) It transpires that in all the FIRs petitioner's father is facing allegations of financial misappropriation and irregularities qua a society named Kheteshwar Urban Credit Cooperative Society, Sirohi.

(3.) At the out set, on Court query, learned Counsel for the petitioner apprises that father of the petitioner has been languishing in jail since 2/8/2018.