ANKIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present interim bail application, the petitioner has sought for the following relief:

(2.) Drawing attention of the Court towards various documents pertaining to medical examination of the petitioner and head injury sustained by him in the alleged incident which happened on 18/3/2022, learned counsel for petitioner submitted that the petitioner needs to be re-operated by a neurologist/neurosurgeon at Sirsa (Haryana) where he had earlier undergone an operation.

(3.) This Court, vide order dtd. 1/3/2024, directed the learned Public Prosecutor to call for the factual report pertaining to the petitioner's ailment.