Mohan Ram vs State Of Rajasthan
2021 Latest Caselaw 15503 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 13357/2021

Mohan Ram S/o Naina Ram, Aged About 35 Years, R/o Tejaniya Ki Dhani, Chadrakh, Police Station Khedapa, District Jodhpur. (At Present Lodged In District Jail, Pali)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Jaikishan Haniya For Respondent(s) : Mr. AR Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

05/10/2021

The interim bail application filed by the petitioner for

releasing him on interim bail was dismissed by the trial court on

21.09.2021 while taking into consideration the fact that earlier the

petitioner was released on interim bail for ten days on 01.07.2021

for the purpose of treatment of his wife, but during that period, he

has not got treated his wife, therefore, he is not entitled to be

enlarged on interim bail further.

Having heard learned counsel for the petitioner and taking

into consideration the above facts and circumstances of the case,

I do not find any illegality in the action of the trial court refusing

interim bail to the petitioner.

Hence, the interim bail application preferred by the petitioner

under Section 439 Cr.P.C. is rejected.

(VIJAY BISHNOI),J

Surabhii/216-

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