ARIF Vs. STATE (GNCT OF DELHI)

JUDGEMENT

(1.) The Present bail application has been filed under Sec. 439 Cr. P.C. seeking interim bail for a period of 30 days in case FIR no.314/2017 registered under Sec. 302/201/120B/34 IPC at PS Delhi Cantt. On the ground of serious medical condition of Thalassemia and undergoing blood transfusion fortnightly of the minor son aged five years.

(2.) Learned counsel for the applicant has submitted that earlier the applicant has been granted interim bail and the same was not misused. It has further been submitted that the applicant is in custody for the last four years. The application is also supported with medical documents.

(3.) Learned Additional PP has placed on record the status report dtd. 14/7/2023, which reads as under: