KALU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with F.I.R. No.91/2021, Police Station Rashmi, District Chittorgarh for the offence punishable under Ss. 8/15 and 8/25 of NDPS Act. He has preferred this interim bail application under Sec. 439 of Cr.P.C.

(2.) Heard. Perused the material on record.

(3.) Mr. Keshav Dutt, brother-in-law of the petitioner present in the Court submits that petitioner's father is suffering from heart ailment and is admitted in the hospital. He submits that Doctors have advised bypass surgery for the same. He further submits that there is no other male member in the family to look after the well being of the petitioner's father. He, therefore, prays that the petitioner may be enlarged on interim bail in police custody.