SARWAR KHAN @ SHERU KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present interim bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with FIR No.113/2017, Police Station Chhoti Sadari, District Pratapgarh, registered for the offences under Sections 341, 302 and 307 of the Indian Penal Code.

(2.) Heard and considered the arguments advanced by the learned counsel appearing for the petitioner and learned counsel appearing on behalf of the complainant through video conferencing as well as the learned GA-cum-AAG assisted by learned Public Prosecutor, present-in-person. Perused the material available on record.

(3.) Learned counsel appearing for the petitioner through video conferencing stated that the present interim bail has been filed by the petitioner seeking interim bail for a period of two months on the ground that the petitioner is seriously ill and suffering from serious ailment of heart disease. He further stated that vide order dated 11.06.2021, this Court has directed the Principal/Superintendent of Maharaja Bhupal Govt. Hospital, Udaipur that the petitioner shall be examined by a cardiologist with a view to clinically assess whether, he is in requirement of more stent(s) or by-pass surgery.