Citation : 2021 Latest Caselaw 12014 Raj
Judgement Date : 2 August, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 550/2021
Neeraj Kumar S/o Sh. Gouri Shankar, Aged About 24 Years, R/o Chak 18, Spd, Police Station Pilibanga, Distt. Hanumangarh (Raj.). (At Present Lodged In District Jail, Hanumangarh).
----Appellant Versus
1. State, Through Pp
2. Hari Ram S/o Sh. Manphool Ram, B/c Meghwal, R/o Chak 4, Bhs, Jakhdawali, Pilibanga, Distt. Hanumangarh (Raj.).
----Respondents
For Appellant(s) : Mr. Deepak Bansal
For Respondent(s) : Mr. S.K. Bhati, PP
Mr. D.S. Gharsana for complainant
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
02/08/2021
This criminal appeal has been preferred on behalf of
appellant - Neeraj Kumar S/o Sh. Gouri Shankar with
a prayer for releasing him on interim bail for a period of
twenty five days for the purpose of treatment of his
mother, who is suffering from some orthopedic problem
and needs surgery. Learned counsel for the appellant has
submitted that since appellant is the only son in the
family, he may be enlarged on interim bail to get his
mother treated.
(2 of 2)
Per contra, learned Public Prosecutor as well as
learned counsel for the complainant have opposed the
prayer made by learned counsel for the petitioner.
Having regard to the overall facts and circumstances
of the case, this criminal appeal seeking interim bail is
allowed and it is directed that appellant - Neeraj Kumar
S/o Sh. Gouri Shankar shall be released on interim bail
for a period of twenty days from 3.8.2021 in connection
with FIR No.545/2018, P.S. Pilibanga, Distt.
Hanumangarh provided he executes a personal bond
of Rs.50,000/- with two sound and solvent sureties
of Rs.25,000/- each to the satisfaction of the
Superintendent / Deputy Superintendent,
Central/District Jail, Hanumangarh.
In any case, appellant - Neeraj Kumar S/o Sh.
Gouri Shankar shall surrender himself before the
concerned jail authorities on 23.8.2021 at 10.00 AM
positively.
(VIJAY BISHNOI),J
197-ms rathore
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