VIKRAM SINGH RATHORE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been preferred under Articles 226 and 227 of the Constitution of India read with Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking grant of interim bail to the petitioner, who is presently lodged in judicial custody.

(2.) It is not in dispute that the petitioner is an under-trial prisoner and has been incarcerated since September, 2019 in connection with multiple FIRs, including FIR No.32/2019 registered at the Special Organization Group, Jaipur. Over a period of time, other FIRs pertaining to the same alleged delinquency have also been registered against him, the particulars whereof have been detailed in Annexure-1 placed on record.

(3.) The petitioner seeks interim release on humanitarian grounds on account of the serious medical condition of his father. It has been specifically pleaded that the father of the petitioner is suffering from acute prostate ailment requiring urgent surgical intervention. The updated MRI report and related medical documents placed on record indicate the necessity of immediate prostate surgery in view of the emergent medical condition. It is further pleaded that the proposed surgery is of a complex nature and requires the presence and assistance of the petitioner, being the son, to attend to medical formalities, post-operative care and other indispensable arrangements.