NEELAM Vs. STATE OF DELHI

JUDGEMENT

(1.) Neelam is an accused in the afore-noted FIR. She seeks regular bail.

(2.) Neelam was apprehended and was sent to judicial custody on 17.1.2006. On 20.9.2006 during hearing of the instant bail application she was admitted to bail for a period of 2 months from the date of her release. Reason was that Neelam is a widow and had 2 minor children for whom arrangements had to be made.

(3.) Thereafter, from time to time interim bail was extended. Interim bail granted to Neelam was lastly extended vide order dated 21.9.2007 till today i.e. 28.9.2007.