AMAR SINGH RATHORE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner is stated to be under incarceration for the past more than two years. It transpires that the petitioner is in judicial custody as an accused/under-trial in multiple FIRs lodged against him for the offences under Ss. 406, 420, 409, 467, 468, 471 and 120-B of IPC. FIRs are all related to the Sanjivani Credit Cooperative Society.

(2.) Petitioner has filed the instant petition seeking his interim bail for 3 months on medical grounds of his wife. She requires immediate surgery for spinal listhesis, lateral bone plate issue requiring pedicle screw fixation as advised by her doctor. It is stated that the petitioner is the only family member available to care for her, and she is unable to undergo the surgery without the support of an attendant or family member.

(3.) Briefly speaking, the relevant facts are that petitioner has been languishing in jail since 23/11/2022, in connection with FIR No. 32/2019 of Special Organisation Group (SOG) Jaipur, in connection with alleged criminal delinquencies committed by him and also under Sec. 65 of I.T. Act, 2000.