(1.) The present application has been filed seeking interim bail for the petitioner for a period of one month on the ground of illness of his wife.
(2.) A similar application was moved before the learned Trial Court wherein the learned Trial Court after taking into the submissions passed the following order:-
(3.) Learned counsel for the petitioner submits that though there are female members of the family but the petitioner being a husband is required to be there along with his ailing wife. It has been submitted that this is the first application for interim bail. It has also been stated that there is an old Exercise Act case against the accused.