POOJA Vs. STATE

JUDGEMENT

(1.) This is an application for interim bail.

(2.) Mr. L.S. Saini, learned Counsel appearing for the applicant submits that the application is preferred purely on humanitarian grounds. He submits that the visa of the son of the petitioner, who is a British citizen, expired on 30th May, 2020, and immediate renewal thereof is necessary. It is stated that the husband of the petitioner resides in U.K., and that, if the visa of the son is not renewed, his education would be affected, as he is studying in Delhi. It is further averred, in the application, that the applicant's son resides with his elderly grandparents, who are illiterate, and are not in a position to complete the formalities necessary to ensure renewal of the visa of the applicant's son. It is also stated, in the application, that the applicant has to visit the FRRO office to get renewal of the OCI card of her son.

(3.) Mr. Saini has placed on record, several orders, passed by this Court on 28th January, 2016, 22nd June, 2016, 12th July, 2017, 10th August, 2017, 9th November, 2017, 2nd November, 2018, 4th December, 2018, 7th January, 2019, 11th February, 2019 and 24th April, 2019, whereunder, on similar grounds, interim bail was granted to the applicant for short periods of time, normally for 2 weeks, which the applicant never misused.