Shrwan Dewara vs State Of Rajasthan ...
2025 Latest Caselaw 16530 Raj

Rajasthan High Court - Jodhpur

Shrwan Dewara vs State Of Rajasthan ... on 10 December, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:53495-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
 D.B. Criminal Misc Suspension Of Sentence Application (Appeal)
                                 No. 2222/2025

Shrwan Dewara S/o Pukhraj Alias Pukha Ram Deora, Aged About
31 Years, R/o Silari Road, Salasar Colony, Pipad City, Jodhpur
P.s. Pipad Ctiy Dist. Jodhpur (At Present Lodged In Central Jail,
Jodhpur)
                                                                      ----Petitioner
                                       Versus
State Of Rajasthan, Through Pp
                                                                    ----Respondent


For Petitioner(s)            :     Mr. Vishal Singh Bhati
For Respondent(s)            :     Mr. C.S. Ojha, PP



              HON'BLE MR. JUSTICE ARUN MONGA

HON'BLE MR. JUSTICE FARJAND ALI

Order

10/12/2025

1. The applicant herein seeks interim bail for a period of 30

days to attend to his ailing wife. He has inter alia been awarded

punishment of life imprisonment under Section 302 of IPC on

account of his conviction vide judgment dated 29.06.2024 passed

by learned Additional District and Sessions Judge No.5, Jodhpur

Metro in Original Sessions Case No.60/2017 (NCV No.60/2017).

He is currently lodged in Central Jail, Jodhpur.

2. We have heard learned counsel for the applicant and learned

Public Prosecutor.

3. In course of hearing, a report dated 03.12.2025 has been

tendered by the learned Public Prosecutor which is taken on

record.

(Uploaded on 11/12/2025 at 01:35:09 PM)

[2025:RJ-JD:53495-DB] (2 of 2) [SOSA-2222/2025]

4. English translation of relevant part of the report dated

03.12.2025 is as under:

"An enquiry was conducted as to whether there was any case of illness in the house of the convict, Shrwan Dewda, son of Shri Pukhraj alias Pukharam, and if so, the nature of the illness was to be verified by the Medical Board and a report was to be submitted. Upon inquiry, it was disclosed that his wife, Mrs. Suman Dewda, is unwell and suffering from back pain radiating to the right lower limb for the past six months, along with numbness and swelling of the right lower limb, as mentioned in her medical prescription/treatment documents. It was stated that her treatment is being carried out at Mathura Das Mathur Hospital, Jodhpur. The related medical documents were furnished. Regarding the aforesaid treatment documents, inquiries were made at the Department of Orthopedics Mathura Das Mathur Hospital, Jodhpur. It was found that Dr. Arun Vaishya, the in-charge, was on leave, and Dr. Devendra Singh Godara was also on leave due to a hand fracture. When Dr. Ashish Gaur was consulted, he stated that none of the medical prescriptions bear the signatures of any of the doctors from their department, nor is the handwriting on the documents that of anyone from their department. He further stated that the prescriptions appear to have been forged. The doctors though discussed the matter among themselves but refused to provide any written statement regarding it."

5. In view of the aforesaid report, no grounds for interference

is made out. The application seeking interim bail is dismissed.

                                   (FARJAND ALI),J                                                 (ARUN MONGA),J
                                    21-Devanshi/-




                                                            (Uploaded on 11/12/2025 at 01:35:09 PM)




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