Sumer Singh vs State Of Rajasthan
2021 Latest Caselaw 9744 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6906/2021

Sumer Singh S/o Deva Ram, Aged About 28 Years, By Caste Bishnoi, R/o Bavarli, District Jodhpur. (At Present Lodged In District Jail, Rajsamand).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Kailash Chandra Bishnoi, through Cisco Webex For Respondent(s) : Mr. Gaurav Singh, PP

JUSTICE DINESH MEHTA (VACATION JUDGE)

Judgment

07/06/2021

(1) By way of the present application, the applicant has prayed

interim bail for treatment of his wife.

(2) Learned counsel appearing for the applicant invited Court's

attention towards documents filed with the present bail application

and submits that applicant's wife is indisposed and needs

treatment.

(3) Learned Public Prosecutor on the other hand submits that

the petitioner has took a plea of indisposition of his father before

the trial Court and now he has come with a new case that his wife

is indisposed for seeking interim bail.

(4) Upon consideration of the material available on record and

the copies of prescriptions of Smt. Kamla Devi (petitioner's wife),

(2 of 2) [CRLMB-6906/2021]

this Court does not find any serious aliment for which, applicant's

prayer for interim bail should be acceded to.

(5) The petitioner had moved the bail application before the trial

Court claiming that he and his family members were infected with

Covid, however, their reports as produced by learned Public

Prosecutor (which are taken on record) shows that they are

negative.

(6) So far as the ground of ailment of wife is concerned, suffice

it to note that applicant has not cared to place on record any

documentary evidence evincing any serious aliment of his wife,

this Court is not inclined to grant interim bail.

(7) Needless to observe that rejection of the present interim bail

application will not come in the way of the petitioner for moving

fresh bail application, if his wife is in real need of any surgical

intervention requiring petitioner's presence.

(DINESH MEHTA), VJ.

7-CPGoyal/-

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