SURENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present interim bail application under Sec. 439 of Cr.P.C. has been filed by the petitioner, who is in custody in connection with F.I.R. No. 157/2021, Police Station Hamirwas, District Churu for the offences punishable under Ss. 302, 307, 365, 511, 504, 341, 427, 147, 148, 149 and 120-B of I.P.C. on the ground of his ailment.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material on record.

(3.) Learned counsel for the petitioner submits that petitioner is suffering from hernia and is undergoing treatment at Government D.B. Hospital, Churu and P.B.M. Hospital, Bikaner. As per his contention, treating doctor has advised him to undergo surgery. The copies of medical prescriptions have been filed along with bail application. Learned counsel for the petitioner, therefore, prays that the petitioner may be released on interim bail for a period of two months.