FARHAL Vs. STATE (GOVT. OF NCT OF DELHI)

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner seeks extension of interim bail granted to the petitioner by order dated 01.06.2020. Extension is sought for a period of 60 days by the petitioner to take care of his mother who is stated to be unwell. It is contended that petitioner also has a brother but his brother had suffered a fracture on his leg and is unable to take care of his mother.

(3.) Learned Counsel for the Petitioner submits that on 01.06.2020, while granting interim bail, the factum of illness of the mother was noticed by this Court, also the fact that the brother of the petitioner was bed ridden and could not take care of the mother.