LAWS(DLH)-2023-8-70

RAJESH P SHAH Vs. STATE OF NCT DELHI

Decided On August 02, 2023
Rajesh P Shah Appellant
V/S
STATE OF NCT DELHI Respondents

JUDGEMENT

(1.) The present application has been filed for grant of regular bail in case FIR No. 15/2017 under Ss. 420/406/174A IPC registered at PS Kotwali.

(2.) The medical status report dtd. 27/7/2023 has been sent which reads as under:

(3.) The bare perusal of the medical report makes it clear that the petitioner is suffering from Type-II diabetes and Hypertension and is on regular medicines.