RAVINDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with F.I.R. No. 347/2017, Police Station Rajgarh, District Churu for the offences punishable under Ss. 148, 302 read with Sec. 149 IPC. He has preferred this interim bail application under Sec. 439 of Cr.P.C. on the ground of his illness.

(2.) Heard learned counsel for the parties. Perused the material on record.

(3.) Learned counsel for the petitioner submits that the petitioner is facing acute problem in his spinal code and the same is required to be operated. He further submits that the necessary medical documents have been placed on record which show that the petitioner is required to be operated. Learned counsel further submits that the petitioner was enlarged on interim bail on third occasions and he has surrendered before the Jail Authorities on time as ordered by this Court. Therefore, he may be enlarged on interim bail for a period of two months.