SHARWAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The convict appellant was granted interim bail of 15 days for treatment of his mother vide order dtd. 19/1/2022. This application for extension of interim bail has been moved on the ground that the appellant has been infected by COVID-19 virus and thus, the interim bail granted to him should be extended. The RTPCR report of the appellant dtd. 1/2/2022 has been annexed with this application.

(2.) Now, in the third wave of COVID pandemic, quarantine period has been reduced to seven days only. The convict appellant has been admittedly quarantined at the ESIC Hospital attached with the jail dispensary. Hence, there is no reason to grant interim bail granted to the convict appellant.

(3.) Accordingly, the instant application for extension of interim bail granted to the convict appellant is dismissed as being devoid of merit.