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Judgment
6 paragraphs · 143 wordsManoj Kumar Garg, J
The present bail application has been filed by the petitioner under Section 439 Cr.P.C. seeking interim bail on the ground of ailment of his wife.
Learned counsel for the petitioner submits that petitioner’s wife is suffering from a serious disease of slip disc L-4 and L-5 and the Doctor has advised for operation for the same. In these circumstances, the petitioner may be granted interim bail for a period of fifteen days.
Learned Public Prosecutor has verified the fact that condition of wife of the petitioner is not serious, she is only suffering from pain and treatment is going on and accused-petitioner is a history- sheeter, therefore, the interim bail application may kindly be rejected.
In view of the above, no case for grant of interim bail is made out.
Hence, the present interim bail application is hereby dismissed.