Kapil vs State Of Rajasthan
2021 Latest Caselaw 10403 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 8379/2021

Kapil

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr Kailash Khilery For Respondent(s) : Mr Mukhtiyar Khan, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

08/07/2021

Learned counsel for the petitioner submits that the petitioner

is unwell and requires surgery.

Taking into consideration petitioner's medical condition, the

Jail authorities are directed to ensure that proper medical

treatment be done of the petitioner and if required to get him

checked at the Government hospital/AIIMS for the purpose and to

submit report in this regard before this Court after one month.

List on 05.08.2021.

(SANJEEV PRAKASH SHARMA),J

49-MMA/-

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