Rajasthan High Court - Jodhpur
Bhavesh @ Bunty vs State on 3 October, 2016
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
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S.B. CRL. MISC. INTERIM BAIL APPL
NO.9008/2016
PETITIONER:
Bhavesh @ Bunty S/o Shri Magla Ram, By Caste
Vaishnav, resident of B-First, ESI, Hudko Quarter,
Kamla Nehru Nagar, P.S. Pratap Nagar, District
Jodhpur.
VERSUS
RESPONDENT:
The State of Rajasthan.
Date of order : 03.10.2016
HON'BLE MR.JUSTICE PANKAJ BHANDARI
Mr. K.R. Bhati, for the petitioner.
Mr. J.P. Bhardwaj, PP for the State.
ORDER
<><><> The petitioner has moved this interim bail application seeking release on account of his health condition.
It is contended by counsel for the petitioner that the petitioner is having partial paralysis and is not in a position to do his daily routine activities and he has not been properly taking care of by the Jail Authorities.
Learned Public Prosecutor has opposed the interim bail application. His contention is that the petitioner is being treated at Mahatma Gandhi Hospital, 2 Jodhpur and no case for interim release is made out.
I have considered the rival contentions. From the documents as supplied by the petitioner alongwith the application, it is apparent that the petitioner is being treated at Mahatma Gandhi Hospital, Jodhpur and he has been referred to different doctors and his MRI Scan has also been got conducted.
Therefore, the apprehension of the petitioner that he has not been properly taking care of is without any basis. I am thus, not inclined to grant interim bail to the present petitioner.
Consequently, this interim bail application is dismissed. However, it is directed that when the petitioner is in hospital, the wife of the petitioner be permitted to be with her to take care of him.
(PANKAJ BHANDARI), J.
zeeshan/-