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/-
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