Rajasthan High Court - Jodhpur
Chunnu @ Imran vs State Of Rajasthan ... on 29 October, 2025
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2025:RJ-JD:46665-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Criminal Misc. Appli No. 639/2025
Chunnu @ Imran S/o Deran Khan Patha, Aged About 43 Years,
R/o Nogawan, P.s. Arnod, Dist. Pratapgarh (Raj.).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Zeeshan Ali
Mr. Aslam Khan
For Respondent(s) : Mr. Rajesh Bhati, PP
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
HON'BLE MR. JUSTICE RAVI CHIRANIA
Order
29/10/2025
The criminal misc. application under Section 483 B.N.S.S.
has been filed by the petitioner seeking extension of interim bail
granted by this Court vide order dated 09.09.2025 in D.B. Crl.
Misc. Suspension of Sentence Application (Appeal) No.1686/2025
Learned counsel for the petitioner-applicant submits that the
petitioner's wife is suffering from severe disease and needs
medical assistance. Counsel submits that earlier the petitioner-
applicant was granted interim bail for a period of 30 days vide
order dated 09.09.2025 and after availing the same he has
surrendered before the concerned Jail authorities. Counsel further
submits that at that time the operation of petitioner-applicant's
wife could not be done. Thereafter on 15.10.2025 the Public
Prosecutor has been directed to procure latest medical report of
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petitioner-applicant's wife. The latest medical report of petitioner-
applicant's wife has been certified by the concerned doctor in
which it is mentioned that petitioner-applicant's wife is having L4-
L5 disc bulge with radiculopathy symptoms and she needs to be
operated. In these circumstances, the petitioner-applicant may be
granted temporary bail for a period of 30 days.
Learned Public Prosecutor opposed the prayer made by
counsel for petitioner-applicant.
We have heard learned counsel for the petitioner-applicant
as well as learned Public Prosecutor and perused the material
available on record.
Having regard to overall facts and circumstances of the case
and keeping in view the fact that petitioner-applicant's wife needs
medical assistance, therefore, we deem it just and proper to
release the petitioner-applicant for a period of thirty (30) days.
Accordingly, the criminal misc. application is allowed and it is
ordered that the sentences passed by the learned Sessions Judge,
Chittorgarh vide judgment dated 01.10.2021 in Sessions Case
No.34/2009 against the petitioner-applicant - Chunnu @ Imran
S/o Deran Khan Patha shall remain temporarily suspended and he
shall be released on temporary bail for a period of thirty (30)
days, subject to the condition that he shall deposit a demand draft
of Rs.1,00,000/- of a Nationalized Bank executed in favour of the
trial court and also furnish 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/- (out of which one surety will be a close relative of
the petitioner) each to the satisfaction of learned trial court for his
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surrender on completion of period of interim bail. It is made clear
that if the petitioner surrenders within the stipulated period then
the demand draft of Rs.1,00,000/- will be returned to him. In
case, the petitioner-applicant fails to surrender before the
concerned Jail after period of interim bail, the demand draft so
deposited by the petitioner-applicant shall be forfeited.
The petitioner-applicant is also directed to report at
concerned Police Station every seven days (weekly).
Let this interim bail be listed on 02.12.2025, on which date,
learned Public Prosecutor shall be required to submit the
compliance of the order whether petitioner-applicant has
surrendered or not.
(RAVI CHIRANIA),J (MANOJ KUMAR GARG),J
2-Rashi/-
(Uploaded on 29/10/2025 at 04:18:29 PM)
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