Ravindra @ Mintiya vs State Of Rajasthan
2022 Latest Caselaw 433 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 13886/2021

Ravindra @ Mintiya S/o Shri Jale Singh, Aged About 37 Years, R/ o Raghabadi, Tehsil Rajgarh, District Churu. (At Present Lodged In Special Central Jail, Shylawas, Dausa)

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

----Respondent

For Petitioner(s) : Mr. Kalu Ram Bhati through VC For Respondent(s) : Mr. Mahipal Bishnoi, PP Mr. Kuldeep Sharma

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

07/01/2022

Lawyers are not physically appearing in the Court in view of

the unprecedented situation being faced by the country due to

pandemic of novel corona virus (COVID-19).

The present misc. interim bail application has been filed

under Section 439 Cr.P.C. on behalf of the petitioner.

No case is made out to release the petitioner on interim bail

as the petitioner is getting proper treatments by the jail authority

in the jail itself.

Accordingly, the interim bail application is dismissed.

However, it is directed that the jail authorities will take appropriate

measures for extending the proper treatment of the ailment

suffered by the petitioner.

(VINIT KUMAR MATHUR),J

25-Shahenshah/-

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