DHARMENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present fifth bail application has been filed on behalf of the petitioner seeking interim bail on the ground of illness of his ailing daughter.

(2.) The petitioner has been arrested in connection with FIR No.244/2016 registered at Police Station Sapotra, District Karauli for the offences under sections 147, 148, 149, 323, 34, 336, 307 and 302 IPC.

(3.) Counsel for the petitioner submits that according to the report of Medical Officer, Govt. Hospital, Karauli, there is fracture in the leg of petitioner's daughter and the doctor has advised for surgery. Counsel further submits that on an earlier occasion the petitioner was granted interim bail by this Court and after availing the interim bail the petitioner in compliance of the directions of this Court surrendered before the concerned jail authorities within the stipulated period.