RAKESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant interim bail application has been filed on behalf of the petitioner for releasing him on interim bail for a period of 40 days on the ground of marriage of his sister Nirma.

(2.) The facts leading to filing this interim bail application are that the petitioner is involved in F.I.R. No. 34/2023 registered at Police Station Bap, District Jodhpur for committing offence punishable under Sec. 8/15 of N.D.P.S. Act.

(3.) Learned Counsel for the petitioner submits that marriage of petitioner's sister Nirma is going to be solemnized on 10/7/2024 and presence of petitioner at home is necessary to participate in the marriage rituals of his sister. He further submits that petitioner is in custody since his arrest. He has invited attention of the Court towards wedding invitation card of petitioner's sister along with other documents. He further submits that there is no likelihood of running away of petitioner from jurisdiction of the Court. Lastly, he prayed that in view of the above circumstances petitioner may be granted benefit of interim bail for 40 days.