Goverdhan vs State Of Rajasthan (2026:Rj-Jd:11233)
2026 Latest Caselaw 3508 Raj

Rajasthan High Court - Jodhpur

Goverdhan vs State Of Rajasthan (2026:Rj-Jd:11233) on 7 March, 2026

[2026:RJ-JD:11233]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
             S.B. Criminal Misc. Application No. 166/2026

Goverdhan S/o Heera Lal, Aged About 40 Years, Barkheda, P.s.
Choti Sadri, Dist. Pratapgarh
                                                                      ----Petitioner
                                       Versus
State Of Rajasthan, Through PP
                                                                    ----Respondent


For Petitioner(s)             :     None Present
For Respondent(s)             :     Mr. Lalit Kishor Sen, Dy. G.A.
                                    Mr. Shrawan Singh Rathore, Addl.
                                    A.G.A
                                    Mr. O.P. Choudhary



             HON'BLE MR. JUSTICE SUNIL BENIWAL

Order

07/03/2026

1. None present for the applicant-petitioner.

2. This application has been filed on behalf of the applicant-

petitioner seeking extension of time period of interim bail earlier

granted by this Court vide order dated 06.02.2026. As per order

dated 06.02.2026 the petitioner was to surrender on completion of

30 days from the date of actual release.

3. It is stated in the application that applicant-petitioner is

suffering from cancer Buccal Mucosa and he is currently on radio-

therapy treatment. A medical certificate dated 05.03.2026 has

been enclosed along with the application which indicates that the

applicant-petitioner would require radio-therapy treatment for

further period of one and a half month.

4. Learned Public Prosecutor vehemently opposes the

application for extension, however, he is not in a position to refute

(Uploaded on 07/03/2026 at 11:32:46 AM)

[2026:RJ-JD:11233] (2 of 2) [CRLMA-166/2026]

the fact that applicant-petitioner is suffering from cancer Buccal

Mucosa and is currently undergoing radio-therapy treatment.

5. In view of the above, this Court deems it appropriate to

extend the period of interim bail of the petitioner for a further

period of one month (30 days).

6. Needless to observe that applicant-petitioner would be bound

by the terms and conditions as provided in the order dated

06.02.2026 passed in S.B. Criminal Misc. Interim/Temporary Bail

Application No.560/2026 and would be required to surrender

before the Superintendent, District Jail, Pratapgarh.

7. Accordingly, the application stands disposed of.

(SUNIL BENIWAL),J 32-AbhishekK/-

(Uploaded on 07/03/2026 at 11:32:46 AM)

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