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Judgment
9 paragraphs · 145 wordsManoj Kumar Garg, J
Bail Application No. 14530/2021:-
List the matter in the month of January, 2023.
Bail Application No. 14484/2022:-
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 illness and required surgical intervention. In these circumstances, the petitioner may be granted interim bail for a period of one month.
Learned Public Prosecutor has submitted a report received from Medical Board, in which it has been mentioned that no need of surgical treatment is required at present and patient is fit. 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.