DILIP REGAR Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner's friend as well as the learned Public Prosecutor and perused the material available on record.

(2.) The petitioner has been arrested in FIR No. 44/2018 of Police Station Savina, District Udaipur for the offences punishable under Ss. 302, 120-B IPC. He has preferred this interim bail application under Sec. 439 Cr.P.C.

(3.) This interim bail application is preferred on behalf of the petitioner with a prayer to release him on interim bail till 7/8/2019 on account of death of his father. It is noticed that the Additional Sessions Judge No. 4, Udaipur had already directed the Jail Authorities to allow the petitioner to attend the funeral of his father on 22/7/2019 and thereafter to attend the Tesere ki Dhoop on 24/7/2019 under police protection. It is submitted by Nitesh Bairagi, petitioner's friend present in person, that for the purpose for attending the 12th day ceremony, the petitioner may be granted interim bail up to 7/8/2019.