TANVEER PATHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) An application under Sec. 482 Cr.P.C. has been filed by the counsel for the petitioner for extension of interim bail period for a period of thirty days.

(2.) Learned counsel for the petitioner submits that this Court vide order dtd. 20/10/2022 granted interim bail to the petitioner for a period of 30 days on the ground of ailment of his father. Counsel further submits that now the condition of the father of the petitioner is serious and the doctors have advised him to operate his father, therefore, on this ground the period of interim bail granted by this Court may kindly be extended.

(3.) Learned Public Prosecutor submits a report received from the concerned Medical Board, in which it has been mentioned that petitioner's father is suffering from Blood Cancer and he is referred to higher center for further treatment.