Hadman Ram @ Hanuman vs State
2021 Latest Caselaw 2358 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 993/2021

Hadman Ram @ Hanuman S/o Kalu Ram, Aged About 28 Years, R/o Village Ekhalkhori Police Station Osian, Dist. Jodhpur. (At Present Lodged In District Jail, Jodhpur).

                                                                  ----Petitioner
                                   Versus
State, Through PP
                                                                ----Respondent


For Petitioner(s)        :     Mr. Dilip Sharma
For Respondent(s)        :     Mr. B.R. Bishnoi, AGC



           HON'BLE MR. JUSTICE SANDEEP MEHTA

                         Judgment / Order

28/01/2021

The petitioner has filed the instant application for interim bail

on the ground that his wife Smt. Priyanka has been advised

surgery for right inguinal hernia. By order dated 22.01.2021, this

Court had directed the petitioner to get a date of surgery fixed.

Counsel Shri Sharma has placed on record copy of the

prescription slip issued from the MDM, Jopdhpur as per which,

Smt. Priyanka W/o Shri Hadman Ram @ Hanuman has been asked

to report for surgery on Tuesday or Friday whenever convenient.

Counsel Shri Sharma has also placed on record the copy of

the order dated 26.04.2019 passed in S.B. Criminal Misc. Bail

Application No.4786/2019 whereby the petitioner was granted

interim bail for attending the last rites pursuant to death of his

father and he did not misuse the liberty so granted to him and

surrendered on the scheduled date.

(2 of 2) [CRLMB-993/2021]

In this background, I am of the opinion that the petitioner

deserves indulgence of interim bail for attending the surgical

process to be conducted upon his wife for a period of fifteen days.

Thus, the instant application for interim bail is accepted. The

petitioner shall be released on interim bail for a period of fifteen

days from the date of his actual release so as to be on the side of

his wife during the surgical process. Accordingly, it is directed that

the petitioner Hadman Ram @ Hanuman S/o Shri Kalu Ram,

arrested in connection with the F.I.R. No.236/2015 registered at

Police Station Osian shall be released on interim bail for a period

of fifteen days provided he furnishes a personal bond of

Rs.1,00,000/- and two sound and solvent surety bonds of

Rs.50,000/- each to the satisfaction of the learned trial court and

upon submitting an undertaking that he shall surrender back upon

expiry of the period of interim bail and with the usual terms and

conditions. The Superintendent, Central Jail, Jodhpur shall give the

date of surrender to the petitioner as per the date on which he is

released.

(SANDEEP MEHTA),J 81-Sudhir Asopa/-

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