GULA SINGH CHAUHAN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By this petition filed under Section 439 Cr.P.C., the petitioner seeks grant of interim bail for a period of three months in case FIR No. 92/2010 registered under Section 302/120-B IPC, at P.S. Nihal Vihar.

(2.) Counsel for the petitioner submits that the wife of the petitioner is suffering from serious mental disorder and is under the treatment of Institute of Human Behaviour and Allied Sciences.

(3.) Counsel further submits that after the complete medical evaluation of the wife of the petitioner, the IHBAS has advised her admission for treatment. Counsel also submits that the petitioner has two minor children and there is none else to take care of his wife.