Gaurav Maheshwari vs State Of Rajasthan
2021 Latest Caselaw 9992 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7621/2021

Gaurav Maheshwari S/o Sampatlal Maheshwari, Aged About 31 Years, R/o C-71, Shankar Nagar, Pal Road, Jodhpur. (Presently Lodged In Central Jail Jodhpur).

----Petitioner Versus State Of Rajasthan, through Public Prosecutor.

----Respondent

S.B. Criminal Miscellaneous Bail Application No. 7633/2021

Gaurav Maheshwari S/o Sampatlal Maheshwari, Aged About 31 Years, R/o C-71, Shankar Nagar, Pal Road, Jodhpur. (Presently Lodged In Central Jail Jodhpur).

----Petitioner Versus State Of Rajasthan, Through Public Prosecutor.

----Respondent

S.B. Criminal Miscellaneous Bail Application No. 7641/2021

Gaurav Maheshwari S/o Sampatlal Maheshwari, Aged About 31 Years, R/o C-71, Shankar Nagar, Pal Road, Jodhpur. (Presently Lodged In Central Jail Jodhpur).

----Petitioner Versus State Of Rajasthan, Through Public Prosecutor.

----Respondent

For Petitioner(s) : Mr. Anand Purohit, Sr. Advocate assisted with Mr. Kapil Purohit (through VC) For Respondent(s) : Mr. S.S. Rajpurohit, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

02/07/2021

The petitioner was granted interim bail for a period of twenty

days vide orders dated 11.06.2021 passed in these three bail

(2 of 2) [CRLMB-7621/2021]

applications. This liberty was granted to the petitioner on the

ground that his father Shri Sampatlal Maheshwari was suffering

from Covid infection and was under a serious condition. Now, the

petitioner has moved interlocutory applications in these three bail

applications, seeking extension of period of interim bail on various

grounds:-

1. that his father has not recovered fully from Covid infection

and that he has been advised lungs transplantation

2. that the petitioner has himself tested positive for Covid on

26.06.2021. The RTPCR test report dated 26.06.2021 is annexed

with the application in support of this contention. Copies of various

OPD tickets of Shri Sampatlal have also been annexed with the

application.

On going through these OPD tickets, this Court is of the view

that for the present, there is no reason to extend interim bail

granted to the petitioner because Shri Sampatlal is not admitted

any hospital and is on conservative support and treatment.

However, the contention of Shri Purohit that the petitioner has

himself tested for Covid appears to be correct in view of the

RTPCR report placed on record. Thus, in order to complete 14

days' protocol as per the prescribed Covid norms, the interim bail

granted to the petitioner vide orders dated 11.06.2021 is

extended till 10.07.2021. He shall surrender back at the Central

Jail, Jodhpur in the morning of 11.07.2021. The interlocutory

applications are disposed of accordingly.

(SANDEEP MEHTA),J 21, 22 & 23-Sudhir Asopa/-

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