PANKAJ SHARMA Vs. STATE

JUDGEMENT

(1.) This is an application for regular bail, though after some hearing, Mr. Sumit Gaba, learned counsel for the petitioner, modifies the prayer to a grant for interim bail for such period as this Court deems proper.

(2.) The applicant is under custody since 7th May, 2017. Charges were framed, against him, in 2018. He is lodged in Rohini Jail.

(3.) The application avers that the applicant has undergone splenectomy in 2016 after which he has been immunocompromised. Medical documents, evidencing these facts, have been placed on