RAJU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in FIR No. 46/2016 of Police Station Banar, District Jodhpur for the offences punishable under Ss. 365, 364-A and 120-B of IPC. He has preferred this interim bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that father of petitioner died on 27/12/2018 and for the purpose of performing ritual, the petitioner be released on temporary bail for a period of one week. A copy of the death certificate is also annexed with the petition.