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Mahesh Dara vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 20 September 2023 · Citation: (2023) 09 RAJ CK 0060

HON’BLE JUDGES
Farjand Ali, J
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Application No. 351 Of 2023
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Judgment

4 paragraphs · 163 words

Farjand Ali, J

1.

The petitioner Mahesh Dara @ Mahiram S/o Shri Mohanram was granted interim bail for a period of 30 days by this Court vide order dated 18.08.2023 on the ground of his MSCT report revealing that he has paranasal sinuses and the doctor has opined surgery.

2.

After going through the report of ENT Surgeon - Bharti Solanki as well as the prescription slip of MDM Hospital, Jodhpur dated 09.09.2023 and the observation made in OPD ticket of All India Institute of Medical Sciences, Jodhpur wherein the nasal obstruction has been noticed by the ENT surgeon.

3.

Considering the submissions made and taking a humanitarian view of the matter, the interim bail granted to the petitioner vide order dated 18.08.2023 is extended till further for a period of 30 days. He shall now surrender before the jail authority concerned on 19.10.2023. He need not to furnish fresh bail bond. Earlier bails bonds would continue. The misc. Application is accepted, accordingly.