Sagarmal vs State Of Rajasthan (2025:Rj-Jd:20460)
2025 Latest Caselaw 12349 Raj

Rajasthan High Court - Jodhpur

Sagarmal vs State Of Rajasthan (2025:Rj-Jd:20460) on 28 April, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:20460]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
    S.B. Criminal Miscellaneous Bail Application No. 3890/2025

Sagarmal S/o Bhanwar Lal Kumawat, Aged About 45 Years, R/o
Gomana, P.s. Chhotisadari, Dist. Pratapgarh (Lodged In Dist.
Jail, Chittorgarh)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through PP
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Ram Niwas
For Respondent(s)         :     Mr. Pawan Kumar Bhati, PP



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

28/04/2025

The present interim bail application has been filed by the

petitioner under Section 483 BNSS on the ground of ailment of wife

of the petitioner.

Learned counsel for the petitioner submits that wife of the

petitioner is suffering from breast cancer and she requires treatment

and the presence of the petitioner is very much essential for the

treatment of his wife, therefore, it is prayed that the benefit of

interim bail for a period of thirty days may kindly be given to the

petitioner.

Learned Public Prosecutor has verified the fact of ailment of

wife of the petitioner but opposed the prayer for interim bail.

Taking into consideration the fact that the wife of the petitioner

is suffering from breast cancer and she requires treatment and the

presence of the petitioner is very much essential for the treatment of

[2025:RJ-JD:20460] (2 of 2) [CRLMB-3890/2025]

his wife, therefore, I deem it just and proper to grant him interim

bail for a period of thirty days.

Accordingly, the interim bail application filed under Section 483

of BNSS is allowed and it is directed that petitioner - Sagarmal S/o

Bhanwar Lal Kumawat arrested in connection with FIR

No.159/2021, P.S. Sadar, District Chittorgarh for offences under

Sections 8/18 & 8/29 of NDPS Act and under Section 3/25 of Arms

Act and under Section 482 of IPC be released on interim bail for a

period of thirty days subject to the condition that he shall deposit a

sum of Rs.2.5 Lakhs before the trial Court and provided he furnishes

a personal bond in a sum of Rs.2,00,000/- with two sound and

solvent sureties in the sum of Rs.1,00,000/- each to the satisfaction

of learned trial court for his surrender on completion of thirty days

period from the date of his release.

If the petitioner surrenders within the stipulated period before

the concerned Jail, then the amount of Rs.2.5 Lakhs so deposited

before the trial Court shall be refunded to him and if the petitioner

fails to surrender within the stipulated period, then the amount so

deposited by the petitioner shall be forfeited immediately.

Let this bail application be again listed on 28.05.2025, and on

that date, learned Public Prosecutor and learned counsel for the

petitioner shall be required to submit the compliance of this order.

(MANOJ KUMAR GARG),J 50-mSingh/-

Powered by TCPDF (www.tcpdf.org)