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Judgment
6 paragraphs · 196 wordsGirish Kathpalia, J
The accused/applicant seeks interim bail in case FIR No. 359 /2024 of PS Prem Nagar under Section 109(1)/351(3) BNS. The ground on which interim bail is sought is illness of father of the accused/applicant.
The alleged illness of father of the accused/applicant, as reflected from medical documents is apparently a urinary infection for which he took treatment from a general physician Dr. Rajini and that too till 02.06.2015 only.
The allegations against the accused/applicant are serious. According to the prosecution, the CCTV captured the incident in which the accused/applicant was found holding a pistol and the victim of the gunshot injury was also seen.
Keeping in mind the above circumstances, I do not find it a fit case to grant even interim bail on the ground of alleged illness of father of the accused/applicant. For, the alleged illness is not any serious ailment, but just a urine infection and even treatment for the same was taken from a general physician, that too till 02.06.2025 only.
The interim bail application is dismissed. Copy of this order be sent to the concerned Jail Superintendent for being conveyed to the accused/applicant.