AI Structured Summary
Not yet generated for this judgment
Judgment
IA No. 112690/2023
In the present application the petitioner has prayed for interim bail for the purpose of treatment of his wife. From the medical certificate issued by the Lilavati Hospital and Research Centre, Mumbai, dated 27.05.2023 (Annexure A-7), the wife of the petitioner has been advised to undergo reversal of the Gastric Bypass surgery.
Considering the reason for which interim bail is prayed for, we direct that the petitioner shall be released on interim bail on such conditions that the trial court may consider fit and proper, for a period of three weeks, to attend to his wife’s treatment.
Accordingly, I.A. No. 112690/2023 stands disposed of.
This matter shall be listed again on 26.06.2023. On that date the petitioner shall furnish a medical report disclosing therein the progress in the treatment of his wife.