MUKESH PRAKASH RAJ MODI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner is under trial in multiple FIRs in relation to the alleged financial fraud committed by Adarsh Credit Cooperative Society Ltd. This Court vide order dtd. 28/8/2024 granted interim bail to the petitioner for a period of three months for undergoing right knee replacement surgery, with liberty to seek further extension depending upon the medical report to be submitted by the Medical Board.

(2.) After release on interim bail, the petitioner undergone a successful right knee replacement surgery on 24/9/2024 at Vasundhara Hospital, Jodhpur. As per the medical report of the petitioner, the convalescence of the petitioner has been excellent with smooth progress through physiotherapy. The petitioner instead of surrendering before jail authorities after subsequent recovery from the aforesaid surgery has moved an application before this Court seeking extension of the interim bail granted to him by this Court vide order dtd. 28/8/2024 on the ground that now his left knee requires replacement surgery and he has been medically advised for the same and, therefore, the interim bail granted to him vide order dtd. 28/8/2024 may be extended for a further period of four months.

(3.) This Court, vide order dtd. 25/2/2025 after duly noticing the fact that as per the medical advise dtd. 11/2/2025 the petitioner is required to undergo left knee replacement surgery preferably within a period of fifteen days, and considering the humanitarian grounds was pleased to extend the interim bail granted to the petitioner on 28/8/2024 till the next date of hearing.