Kehra Ram vs State Of Rajasthan
2022 Latest Caselaw 6842 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5695/2022

Kehra Ram S/o Amra Ram, Aged About 32 Years, R/o Kashmir, Police Station Sheo, District Barmer. (At Present Lodged In Sub Jail, Balotra)

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

----Respondent

For Petitioner(s) : Mr. Naresh Vishnoi For Respondent(s) : Mr. S. K. Bhati, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

07/05/2022

Heard learned counsel for the petitioner as well as public

prosecutor and perused the material available on record.

The treatment report, prescription slip and ultra sonography

report of the wife of the petitioner shows follicles seen at

cervix. This is noted to be chronic healing cervicitis. It appears

that the said cyst is an old ailment, and, nowhere in the report,

the medical officer has suggested that immediate surgery is

required for the patient. It is noticed that on earlier occasions too,

on humanitarian ground, he was directed to be released on

temporary bail to look after ailment of his wife, which he availed

but nothing has been done for the cure of the ailment.

In the view of the matter, I am not inclined to release the

petitioner on bail. satisfying by the state that he is seeking

temporary bail on false pretext.

(2 of 2) [CRLMB-5695/2022]

Hence the present bail application filed by the petitioner

Kehra Ram S/o Amra Ram is dimissed.

(FARJAND ALI),J 51-neha/-

Powered by TCPDF (www.tcpdf.org)