SHAKUNTALA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THIS is an application under Section 439 of the Code of Criminal procedure for grant of interim bail to the petitioner on the ground that she has to undergo surgery.

(2.) THE petitioner had filed another application being Bail Application no. 1219/2008 seeking interim bail to undergo surgery in a private hospital for removal of gallbladder stone. By order dated 10th June, 2008, the petitioner was granted interim bail for a period of one month from the date of her release with the clarification that if the surgery for gallbladder is not scheduled within two weeks of her release, she would immediately surrender to the jail authorities. After the release of the petitioner, surgery could not be scheduled within two weeks leading to her surrender. Now the present application is filed seeking her release on interim bail on the ground that now she has to again undergo tests and thereafter surgery for gallbladder which is to be performed on her in a private hospital. Considering the facts and circumstances and the medical reports of the petitioner, she is granted interim bail for a period of four weeks from the date of her release, subject to her furnishing a personal bond in the sum of rs. 25,000/- with one surety of the like amount to the satisfaction of the trial court/duty Magistrate. Dasti under the signatures of Court Master of this Court.