SUKHBIR KATARIA Vs. STATE DELHI ADMINISTRATION

JUDGEMENT

(1.) The present petition has been filed under Section 439 of the Code of Criminal Procedure, 1973 (hereinafter referred "Cr.P.C.") for grant of regular bail in case FIR No. 964/2017 under Sections 304-B/498-A/302/34 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') registered at Police Station Vasant Vihar.

(2.) The brief background of the present case is that, on 25.08.2017, notice was issued on the application seeking grant of regular bail filed by the petitioner. It was prayed on behalf of the petitioner that as the medical condition of the petitioner was quite serious, his medical record be called for.

(3.) On 07.09.2017, medical report of the petitioner was filed on behalf of the State wherein it was stated as under:-