Jograj Singh vs State Of Rajasthan
2021 Latest Caselaw 16264 Raj

(1 of 2) [CRLMA-323/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Appli No. 323/2021

Jograj Singh S/o Sh. Ramkishan, Aged About 32 Years, R/o Near New Police Station Hanumangarh Ju, Tehsil And District Hanumangarh (Presently Released On Interim Bail)

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

----Respondent

For Petitioner(s) : Mr. RS Gill For Respondent(s) : Mr. SS Rajpurohit, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

26/10/2021 The present criminal misc. application has been preferred on

behalf of the petitioner for extension of interim bail granted by

this Court vide order dated 01.06.2021.

Counsel for the petitioner submits that after availing 45 days'

interim bail granted by this Court for his operation, the petitioner

surrendered before the District Jail, Hanumangarh. Counsel

submits that the health condition of the petitioner is still not good

and for proper treatment, the petitioner may be released on

interim bail for a period of three months.

Learned Public Prosecutor submitted a report dated

25.10.2021 received from the District Jail, Hanumangarh along

with medical report of the petitioner, which shows that after

kidney operation, the petitioner is required continuous monitoring

and follow up. The said report is hereby taken on record.

(2 of 2) [CRLMA-323/2021]

Since the petitioner has surrendered before the District Jail,

Hanumangarh, therefore the present application for extension of

interim bail is being treated as interim bail application.

Having regard to the totality of the facts and circumstances

of the case including the fact that the petitioner's health condition

is still not well, I deem it just and proper to grant interim bail to

the petitioner for a period of three months.

Accordingly, the interim bail application preferred by the

petitioner is allowed and it is ordered that petitioner Jograj Singh

S/o Sh. Ramkishan may be released on interim bail for a period of

three months from the date of his actual release in FIR

No.656/2018, Police Station Hanumangarh Town, Distt.

Hanumangarh provided he furnishes a personal bond in the sum of

Rs.4,00,000/- along with two sound and solvent sureties in the

sum of Rs.2,00,000/- each (out of which one surety will be close

relative of the petitioner) to the satisfaction of concerned trial

court on usual conditions. On completion of interim bail period,

the petitioner shall surrender before the Jail Authority.

(MANOJ KUMAR GARG),J 122-MS/-

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