PANKAJ SHEHRAWAT Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The petitioner has filed the present petition for extension of interim bail, which is expiring on 18/5/2022. The petitioner was released on interim bail vide order dtd. 6/4/2022 in bail application No. 904/2022 passed by a Coordinate Bench of this Court. The said order reads as under:

(2.) The ground for extension of bail is that he was suffering from Chronic Ligament Rapture of left knee with ACL graphed (Articular Cartilage in Lateral Tibia Femoral Condyles) repulse, the applicant was having acute pain and was not able to walk or sit properly and he had been advised an operation. The petitioner was granted interim bail by this Hon'ble Court and on his release the petitioner has reported for surgery. However, he was found to be having tenderness and acute pain for which he was prescribed treatment and then on 7/5/2022, the petitioner has undergone requisite PAC test and thereafter his surgery was performed on 8/5/2022 and his left knee has been put under bandage/plaster and he requires complete bed rest for about 8 weeks. The relevant medical certificates are stated to be annexed.

(3.) Notice was issued. Status report has been submitted by the prosecution. Copy supplied.