PRIYA LODHI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks interim bail on medical grounds in case FIR No. 448 of 2021 of PS Sangam Vihar for offence under Sec. 363/376/109/370/328/323/506/509 of IPC read with Sec. 6/17 of POCSO and Sec. 3/4 of ITP Act.

(2.) Learned APP strongly opposes the bail application on the ground of crucial stage of trial as prosecution apprehends that if granted interim bail, the accused/applicant would try to influence the prosecutrix.

(3.) Since the interim bail sought by the accused/applicant is only on medical ground, it is pointed out to the learned counsel for accused/applicant that according to the report dtd. 3/6/2025 received from Medical Officer In-charge of Central Jail No. 6, Tihar, New Delhi, the vitals of the accused/applicant are stable and she is on medication for abnormal uterine bleeding for which she is being regularly examined by the specialists and doctors in the jail dispensary as well as Deen Dayal Upadhayaya Hospital. However, learned counsel for accused/applicant submits that the application be decided on the record already available.