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Judgment
5 paragraphs · 146 wordsManoj Kumar Garg, J
The present interim bail application has been filed by the petitioner under Section 439 Cr.P.C. seeking interim bail on the ground of ailment of his father.
Learned counsel for the petitioner submits that father of the petitioner is not well and Doctor has advised him to undergo prostate surgery, therefore, it is prayed that interim bail application may kindly be allowed.
Learned Public Prosecutor submitted a report received from Mahila Police Thana District Hanumangarh in which it has been mentioned that petitioner’s father is having stone in kidney and he has been referred to neurology department for his treatment, which shows that petitioner’s father is not having serious illness 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.