Vikrant Son Of Shri Manshram vs State Of Rajasthan
2023 Latest Caselaw 350 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

      D.B. Criminal Miscellaneous 3rd Suspension of Sentence
                      Application No.1560/2022

                                        In

                D.B. Criminal Appeal No. 476/2018

Vikrant S/o Shri Mansharam, R/o Village Nautana Police Station
Kanina District Mahendragarh (Haryana)
(Accused is confined at Special Central Jail, Shyalawas, Dausa)
                                                                   ----Appellant
                                    Versus
State of Rajasthan Through PP
                                                                 ----Respondent

For Appellant(s) : Ms. Bhavana Lodha, Advocate for Mr. Peush Nag, Advocate For Respondent(s) : Mr. Laxman Meena, PP for the State

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE BIRENDRA KUMAR

Judgment / Order

11/01/2023

Heard on application for grant of interim bail.

The appellant, who is undergoing life sentence, has prayed

for grant of short interim bail on the ground that he has to

undergo surgical operation and is willing to get the surgery done

in a good private hospital.

Learned State Counsel, upon instructions, submits that as

per the report of the doctor treating the appellant, the appellant

requires to undergo surgical operation as he has developed hernia.

He would submit that such facility is available in the Government

Hospital at Dausa.

(2 of 2)

Having considered the submissions of learned counsel for the

parties and further taking into consideration that the appellant has

to undergo surgery for treatment of Hernia, we are inclined to

grant interim bail to the appellant for a period of two months to

facilitate surgery and treatment. The appellant shall be released

for a period of sixty days on furnishing personal bond of

Rs.50,000/- with one local surety of the like amount to the

satisfaction of the Trial Court. Upon expiry of period of sixty days

from the date of release, the appellant shall surrender before the

Trial Court where from he shall be sent back to the jail for serving

the part of the remaining jail sentence.

Accordingly, application for interim suspension of sentence is

allowed.

(BIRENDRA KUMAR),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /1

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