RAMBEER SHOKEEN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This is an application for interim bail for 15 days for medical treatment/surgery of petitioner's wife. The petitioner is in custody in case FIR No. 10/2015 registered under Sec. 3 and 4 MCOCA Act, PS Special Cell, Lodhi Colony.

(2.) Notice was issued. Status report stands filed.

(3.) The medical documents have been verified from Fortis Hospital, Vasant Kunj, Delhi. As per the reply of the hospital, the patient had last visited the OPD on 29/9/2021. She was admitted for surgery on 13/3/2022 and discharged on 16/3/2022.