Rajasthan High Court - Jodhpur
Khuswant @ Kushwant vs State on 24 November, 2016
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
1
IN THE HIGH COURT OF JUDICATURE FOR
RAJASTHAN AT JODHPUR
CRL. MISC. INTERIM BAIL (CRLMB) NO. 10037 of 2016
PETITIONER :
Khuswant @ Kushwant son of Chhotu Ram, by caste Jat,
resident of Chappari Khurd, District Nagaur.
(Lodged in Distt. Jail, Merta)
VERSUS
RESPONDENT :
The State of Rajasthan
Date of Order : 24.11.2016
HON'BLE MR. VIJAY BISHNOI, J.
Ms. Manju Choudhary, for the petitioner.
Mr. Deepak Choudhary, Public Prosecutor.
ORDER
Heard learned counsel for the petitioner, learned Public Prosecutor and perused the material available on record.
This interim bail application under Section 439 Cr.P.C. has been preferred on behalf of the petitioner with a prayer to release him on interim bail for a period of 20 days on the ground that his mother is seriously ill and is likely to undergo operation of stomach ailment.
Along with the interim bail application, no documentary evidence has been produced by the petitioner 2 to substantiate his claim that his mother is likely to undergo operation of stomach ailment. In the order passed by the trial court, it is observed that earlier also, the petitioner was granted interim bail for a short period, but, he has failed to surrender after the expiry of the said period of interim bail.
Looking to the above facts and circumstances of the case, this Court is not inclined to grant interim bail to the petitioner.
Accordingly, this interim bail application under Section 439 Cr.P.C. is dismissed.
(VIJAY BISHNOI), J.
ms rathore/36