SATISH Vs. STATE N C T OF DELHI

JUDGEMENT

(1.) This application is extension of interim bail, under Section 389 Cr.P.C, moved on behalf of the appellant Purushotam who has been convicted by the learned trial court under Sections 304/307 IPC.

(2.) Vide an order dated 20th August, 2007, on the same prayer made by the appellant in Crl .M.B. No. 1086/07, this Court had granted two weeks' interim bail to the appellant so that he was able to attend his wife, who has to undergo operation on 26th August, 2007. The applicant in the present application has stated that he was released from jail on 24th August, 2007 and he could not arrange money and therefore he could not take his wife to the hospital for operation. 26th August, was the Sunday and on 27th August, 07, he took his wife to the concerned doctor who advised for certain tests and found that she was not able to undergo any operation since her other problems were to be attended first.

(3.) The applicant had earlier sought interim bail from this Court specifically for attending operation of his wife telling this Court that operation was fixed for 25th August, 2007. It was not his case that he had to arrange money first for the operation and then only operation would be done. It is not a case that there is no one else to look after the wife of the appellant.