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Rajasthan High Court - Jodhpur
Sameeir Modi vs State Of Rajasthan (2026:Rj-Jd:6861) on 6 February, 2026
[2026:RJ-JD:6861]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 2391/2025
Sameeir Modi S/o Shri Bharat Modi, Aged About 38 Years, R/o
Sonarwada Sirohi (Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through Secretary To The
Government Department Of Home Affairs, Government Of
Rajasthan, Secretariat, Jaipur
2. Superintendent Of Central Jail, Jodhpur
----Respondents
For Petitioner(s) : Mr. Pranjul Mehta
For Respondent(s) : Mr. Surendra Bishnoi, P.P.
HON'BLE MR. JUSTICE MUKESH RAJPUROHIT
Order
06/02/2026
1. The matter has come up on application (01/2026) filed by
the petitioner under Article 226 of the Constitution of India for
extension of the period of interim bail granted to the petitioner on
18.08.2025, on the ground of right knee replacement surgery of
his father.
2. Learned counsel for the petitioner submits that the petitioner
was granted benefit of interim bail vide order dated 18.08.2025
passed in the instant Criminal Writ Petition, which was
subsequently extended vide orders dated 16.10.2025 and
07.11.2025, on the ground of knee replacement surgery and post-
operative care of the petitioner's father.
3. It is further submitted that although, left knee replacement
surgery of the petitioner's father was performed, his post-
operative recovery remained unsatisfactory. In the meantime, the
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[2026:RJ-JD:6861] (2 of 3) [CRLW-2391/2025]
petitioner's father started suffering from persistent radiating pain,
severe discomfort and restricted mobility. Upon medical
evaluation, MRI findings revealed lumbar spondylosis with
multilevel disc bulges at L2-L3, L3-L4, L4-L5, and L5-S1,
accompanied by nerve root compression resulting in lumbar
radiculopathy, due to which the further knee replacement surgery
could not be performed.
4. It is submitted that the petitioner's father has now been
advised hospitalization for the said surgery at Vasundhara Hospital
Limited, Jodhpur, with the date of admission fixed as 16.02.2026
and the scheduled date of surgery as 17.02.2026. It is contended
that the petitioner is the sole male member of the family and is
required to take care of his ailing father and other family
members. In support of the aforesaid contentions, learned counsel
has placed reliance upon the medical records of the petitioner's
father. Therefore, it is prayed that the period of interim bail
granted to the petitioner may be extended for a further period of
180 days.
5. On the last occasion i.e. on 29.01.2026, learned Public
Prosecutor was directed to procure the medical report with regard
to the ailment of petitioner's father. Today, learned Public
Prosecutor has produced the report received from SHO, Police
Station Kotwali Sirohi, District Sirohi, wherein the aforesaid facts
have been duly verified and the report of Vasundhara Hospital
Limited, Sector 11, Chopasani Housing Board, Jodhpur stated that
the date of admission has been fixed on 16.02.2026. The said
report be taken on record.
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6. Learned Public Prosecutor has opposed the prayer for
extension of period of the interim bail, but is not in a position to
dispute the fact that the petitioner's father requires treatment.
7. In this background and for humanitarian grounds and there
being no legal impediment to extend the temporary bail period,
the application (01/2026) is allowed and the period of interim bail
already granted by this Court, vide order ibid, is hereby extended
for 90 days. The convict-petitioner Sameeir Modi S/o Shri
Bharat Modi, shall be released on interim bail for further period
of 90 days' on the same conditions/directions and the bail and
bonds furnished by him in terms of the order dated 18.08.2025
passed in the instant petition.
8. It is made clear that the instant order shall be applicable qua
all the FIR's, the recital of which has been given in the present
petition.
9. Learned Public Prosecutor is directed to procure the status
report/case diary/factual report with regard to the surrender of
the petitioner before the Jail Authorities by the next date of
hearing.
10. List the matter on 07.05.2026.
(MUKESH RAJPUROHIT),J
120-/Jitender//-
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