AMAN GOEL Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Instant petition received on transfer.

(2.) Vide the present petition under Section 439 Cr P C, petitioner seeks extension of interim bail for a period of another three months in case FIR No.189/2014 registered at police station Mehruali, New Delhi for the offences punishable under Section 302/307/34 of the IPC read with Sections 25/27 of the Arms Act, 1959.

(3.) Vide order dated 06.07.2015 passed by this Court the petitioner was released on interim bail for a period of three months on medical grounds.