SURENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner is an accused facing trial for offences under Ss. 498A, 406, 323, 354, 377 of IPC in FIR No.0177/2022 registered with Police Station Nau-Gaav District Alwar.

(3.) The petitioner is aged about 68 years and he is suffering from heart ailment. While allowing the prayer for anticipatory bail to the petitioner in Criminal Misc. Bail Application No.10434/2022, a Bench of this Court imposed a condition that the petitioner shall not leave India without permission of the Court. The petitioner applied before the Court below for permission to go abroad for his cardiac treatment. The prayer was refused by the impugned order dtd. 29/12/2022. Considering the condition imposed in the anticipatory bail order the Court below was of the view that in the event of the petitioner leaving the country, the interrogation by the Police would be hampered. It is surprising that investigation of the case is pending since last one year and the petitioner is yet to be interrogated by the Police.