Lokesh Kumar S/O Shri Girraj ... vs State Of Rajasthan
2021 Latest Caselaw 3486 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Application No. 222/2021

                                      IN

     S.B. Criminal Misc. 2nd Bail Application No. 8972/2021

Lokesh Kumar S/o Shri Girraj Prasad Khatik, Aged About 32
Years, R/o Barnala P.s. Batoda Dist. Sawai Madhopur Raj.
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Manish Sharma for Mr. Laxmi Narayan Saini For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

06/08/2021

1. The matter comes up on an application filed by the applicant

for extention of period of interim bail granted vide order dated.

09.07.2021.

2. F.I.R. No.189/2020 was registered at Police Station Batoda,

District Sawai Madhopur for offence under Sections 302, 201 &

379 of IPC.

3. It is contended by counsel for the petitioner that yesterday

petitioner again hospitalized for treatment for some liver ailment.

4. Learned Public Prosecutor has opposed the application for

extention of interim bail.

5. I have considered the contentions.

(2 of 2) [CRLMA-222/2021]

6. This Court has initially given four weeks' time for availing of

medical treatment, at that time the arguments commenced was

that the petitioner was suffering from lungs infections and no

documents has been submitted with regard to his recent

hospitalization. Hence, no ground is made out for extending the

period of interim bail.

7. This application for extention of interim bail is accordingly

dismissed.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /48

Powered by TCPDF (www.tcpdf.org)