NAVEEN KASANA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The petitioner seeks regular bail in FIR No.272/2018 registered at Police Station Jagat Puri for offences under Ss. 395/397/120B/412/34 IPC and Ss. 25/27 of the Arms Act.

(2.) Facts, in brief, leading to the instant petition are as under:

(3.) The petitioner filed an application being CRL.M.(B) 780/2021 in the instant bail application seeking interim bail on the ground that the wife of the petitioner is in advance stage of pregnancy and the due date of delivery is in the first week of August, 2021. Medical documents were verified by the learned APP and this Court vide order dtd. 23/7/2021 granted interim bail to the petitioner from 29/7/2021 to 12/8/2021. On 12/8/2021 the petitioner moved an application for extension of bail and the interim bail of the petitioner was extended till 16/8/2021 and was later on extended till 25/10/2021 and subsequently till 23/11/2021 and the petitioner was directed to be present in Court.