FURKAN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The applicant/accused seeks interim bail in case FIR No. 84/2021 of Police Station Timarpur for the offence under Sec. 302/398/201/34 IPC and Sec. 25/27 of the Arms Act.

(2.) Despite two adjournments, status report has not been brought on record on behalf of State. On last date, learned counsel for accused/applicant made specific submissions that the submissions advanced by the investigating officer were not truthful. Recording this submission of learned counsel for accused/applicant, one more opportunity was granted to prosecution to file status report, but that has again not been done. It seems that State has no serious objection to this interim bail application.

(3.) Broadly speaking, the accused/applicant seeks interim bail for a period of 45 days on the ground that his wife has to undergo Marsupialization, a surgery to treat cysts in vagina by making a slit in the cyst wall, draining its contents and then stitching the edges of the cyst to the surrounding skin and tissues, thereby creating a permanent pouch like opening that allows for continuous drainage and prevents the cyst from filling.