Rajasthan High Court - Jodhpur
Kumbha Ram vs State Of Rajasthan (2025:Rj-Jd:18948) on 17 April, 2025
Author: Farjand Ali
Bench: Farjand Ali
[2025:RJ-JD:18948]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Appli No. 230/2025
Kumbha Ram S/o Ameda Ram @ Umeda Ram, Aged About 36
Years, R/o Mangle Ke Beri, Police Station Rgt Nagar, District
Barmer
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Prakash Banjara
For Respondent(s) : Mr. Sri Ram Choudhary, PP
HON'BLE MR. JUSTICE FARJAND ALI
Order 17/04/2025
1. This criminal misc. application under Section 482 of Cr.P.C. has been filed on behalf of the petitioner for extension of time of interim bail granted to him by this Court for a period of 30 days in SBCRLMB No.1725/2025 vide order dated 05.02.2025.
2. It is apprised to this Court that the temporary bail was granted to the petitioner for a period of 30 days on the ground of ailment of his mother, who is suffering from serious uterine disease.
3. Now, as the doctors have advised for her surgery and since there is no other member in the family to look after her, therefore extension of interim may be granted.
4. Learned Public Prosecutor has opposed the prayer for extension of time of temporary bail. (Downloaded on 21/04/2025 at 09:30:04 PM)
[2025:RJ-JD:18948] (2 of 2) [CRLMA-230/2025]
5. Upon consideration and taking a lenient view, the instant application is allowed and the period of interim bail is further extended by 20 days.
6. The petitioner shall surrender before the concerned Jail Authority in the morning of the next day of completion of the period of interim bail.
7. This order shall be treated as part and parcel of the order dated 05.02.2025 passed by this Court in SBCRLMB No.1725/2025.
(FARJAND ALI),J 91-Chhavi/-
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