RAM AVTAR Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Crl. M.A. 29326/2018 (Exemption)

(2.) The status report has been filed. The same is taken on record. As per the status report, the factum of operation is confirmed. Medical documents have been verified. The Doctor has advised surgery of the right thigh nail removal and remodelling with bone grafting. As per the medical report, the wife of the petitioner is to be operated on 16.08.2018. Doctor has opined that the patient would require approximately four months to recover.

(3.) Learned counsel for the petitioner points out that the petitioner has earlier also been released on interim bail, though on different grounds. Learned counsel submits that the petitioner duly complied with the orders granting interim bail and surrendered in terms of the said orders.