Rajasthan High Court - Jodhpur
Jograj Singh vs State Of Rajasthan on 6 April, 2022
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Appli No. 18/2022
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. Ranjeet Singh Gill.
For Respondent(s) : Ms. Anita Gehlot, P.P.
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Judgment / Order
06/04/2022
The present Cr. Misc. application has been pressed on behalf
of the petitioner for extension of interim bail granted by this Court
vide order dated 01.06.2021.
Since the petitioner has already surrendered before the
concerned Jail, therefore the present misc. application for
extension of interim bail is being treated as interim bail
application.
Counsel for the petitioner submits that the petitioner is
suffering from kidney disease and after operation, his right kidney
has already been removed and the Doctor advised him for
complete bed rest as his only left kidney is functioning. Counsel
further submits that the petitioner was also found positive of
Hepatitis C virus. In such circumstances, it is prayed that the
(2 of 2) [CRLMA-18/2022]
petitioner may be released on interim bail for a period of three
months.
Learned Public Prosecutor has submitted that the treatment
of the petitioner is going on and he needs therapy for Hepatitis C.
Considering the facts that the petitioner's right kidney was
removed in operation and he is also found positive of Hepatitis C
virus and he has been advised to take complete bed rest, this
Court deems it just and proper to release the petitioner on interim
bail for a period of thirty days.
Accordingly, the interim bail application is allowed and it is
ordered that the petitioner Jograj Singh S/o Sh. Ramkishan may
be released on interim bail for a period of thirty days from the
date of his actual release in FIR No.656/2018, PS Hanumangarh
Town, District Hanumangarh provided he executes a personal
bond in the sum of Rs. 2,00,000/- with two sureties of Rs.
1,00,000/- each (out of which one surety will be close relative of
the petitioner) to the satisfaction of the learned trial court. On
completion of interim bail period, the petitioner shall surrender
before the concerned Jail Authority.
Let this bail application be listed after six weeks, on which
date, learned Public Prosecutor shall be required to submit the
compliance report to the fact as to whether the accused has
surrendered or not.
(MANOJ KUMAR GARG),J
129-prashant/-
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