ASHOK KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This order governs the disposal of fourth bail application filed under Section 439 of Cr.P.C. by Shri Anil Upman Advocate on behalf of the petitioner Ashok Kumar pertaining to F.I.R. No. 206/2008 of Police Station Kotwali, Jaipur in the offences under Sections 420, 467, 468, 471 and 120B of IPC.

(2.) Heard the learned counsel for the petitioner as also the learned Public Prosecutor for the State and perused the material on record.

(3.) Learned counsel for the petitioner has canvassed that the petitioner is a kidney patient and he is not being provided sufficient medical facilities in jail. In case, the proper and sufficient medical facility is not arranged for the patient, he may lose his life. Hence, in view of these special circumstances, he may be granted indulgence of bail.