Rajasthan High Court - Jodhpur
Ganesh Ram vs State on 17 October, 2016
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
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CRIMINAL MISC.. INTERIM BAIL APPLICATION
NO. 1144 OF 2016
IN
CRIMINAL APPEAL NO. 325 OF 2014
APPELLANT
Ganesh Ram S/o Shri Laxman Ram, by caste jat,
resident of Purana Potalia, Police Station Shivpura,
Tehsil Sojat District Pali.
(At present lodged in Central Jail, Jodhpur)
VERSUS
RESPONDENT
The State of Rajasthan.
Date of order :: 17.10.2016
HON'BLE MR. JUSTICE PANKAJ BHANDARI
Mr. Ram Nivas Bishnoi, for the appellant.
Mr. KV Vyas, PP for the State.
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ORDER
An application has been moved for interim bail. It is contended by the counsel that the father of the appellant has sustained compound fracture and there is no one to look after the father of the petitioner.
I have considered the application, the petitioner has been granted benefit of interim bail on three earlier ocassions. Though it was contended that there is no 2 one to look after the father of the petitioner but petitioner's mother is there to look after her husband and as per the medical treatment record submitted along with the application proper care is being taken of petitioner's father. Considering the same, I am not inclined to allow the interim bail application.
Consequently, this interim bail application is rejected.
(PANKAJ BHANDARI), J.
sudheer