PANKAJ CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant interim bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.90/2023 registered at the Police Station Pratapnagar, Jodhpur for the offence under Sec. 307/34 of the IPC and 3/25 and 27 of Arms Act. Learned counsel for the petitioner submits that the petitioner is suffering from Kidney Stones (Nephrolithiasis) and thus, requires urgent treatment. He thus, urges that the petitioner may be enlarged on temporary bail. Learned Public Prosecutor has placed on record the factual report dtd. 18/5/2024 in compliance of the order dtd. 16/5/2024 passed by this Court as per which, after conducting sonography test, the concerned Doctor has opined that the petitioner is having Kidney Stones in both his kidneys and a mild Hydronephrosis in his left kidney and thus, requires surgical intervention. The factual report dtd. 18/5/2024 is taken on record.

(2.) Having heard and considered the submissions made by the learned counsel for the petitioner as well as the learned Public Prosecutor and taking a humanitarian view of the matter, this court deems it fit to grant indulgence of temporary bail of '30 days' to the petitioner.

(3.) Accordingly, the instant interim bail application is allowed and it is ordered that the petitioner-Pankaj Choudhary, s/o Sh. Rajendra Choudhary shall be released on interim bail for a period of 30 days from the date of his actual release provided he furnishes a personal bond in the sum of Rs.100,000.00 alongwith two sound and solvent sureties in the sum of Rs.50,000.00 each to the satisfaction of the trial court. He shall surrender before the concerned jail authorities in the morning of the next day of the completion of the period of the interim bail.