Pawan Swami S/O Shri Ramu Swami vs State Of Rajasthan
2021 Latest Caselaw 985 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

   S.B. Criminal Miscellaneous 5th (Interim) Bail Application No.
                                   9/2021

Pawan Swami S/o Shri Ramu Swami, Aged About 34 Years, R/o
Ward No 14 Swamiyon Ka Mohalla Salasar Road Dist. Sikar Raj.
(At Present Confined In Dist. Jail Sikar)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.P.
                                                                ----Respondent

For Petitioner(s) : Mr. Vijay Poonia Advocate For Respondent(s) : Mr. Sher Singh Mahla, for the State.

HON'BLE MRS. JUSTICE SABINA

Judgment / Order

30/01/2021

Petitioner has filed this petition seeking interim bail on

medical ground in F.I.R. No.193/2018 registered at Police Station

Kotwali, District Sikar for offences under Sections 376 and 354(G)

of Indian Penal Code, 1860 and Sections 3/4 of Protection of

Children from Sexual Offences Act, 2012. Later on charge sheet

was filed for the offence under Sections 376 (2)(n) and 354 (G) of

Indian Penal Code, 1860 and Sections 3/4 and 5(L)/6 of Protection

of Children from Sexual Offences Act, 2012.

Learned counsel for the petitioner has submitted that the

petitioner is a patient of acute diabetes. Petitioner be released on

interim bail to enable him to get himself treated.

Learned State counsel has opposed the petition and has

submitted that the petitioner is suffering from diabetes (DM Type-

I) and is under treatment in Government Hospital, Sikar.

(2 of 2) [CRLMB-9/2021]

Since the petitioner is getting treatment in Government

Hospital, Sikar, at this stage, no ground for grant of bail to the

petitioner is made out.

Dismissed.

(SABINA),J

Sanjay Kumawat-9

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