KULDEEP ALIAS KALA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THIS application under Section 439 Cr.P.C. has been made on behalf of the accused, for grant of interim bail. The applicant is involved in a case of murder and armed robbery and has sought interim bail on the ground of illness of his mother. Regular bail of the applicant was rejected by the Trial Court.

(2.) I have perused the documents of the illness of the mother. Mother of the applicant is around 58 years of age. The applicant is also having a sister, who can take care of the mother. I do not find the ailment of such nature that the applicant should be granted interim bail on this ground. The application is hereby dismissed.