KESHAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard on the application for temporary suspension of sentences. Perused the material available on record.

(2.) The convict applicant Keshar Singh is present in person as he has been released on emergent parole by the District Collector, Nagaur owing to the death of his wife Smt. Santosh Kanwar who expired on 29/1/2019. The convict applicant submits that he has been charged with the murder of his own brother and thus, his family members are not on good terms with him. He prays for interim bail for a period of 45 days so that he can settle his children in a safe and secure atmosphere.

(3.) Learned Public Prosecutor affirms the fact that the convict has been granted emergent parole by the District Collector owing to the death of his wife Smt. Santosh Kanwar which, as per the death certificate placed on record, took place on 29/1/2019.