GEETA ARORA @ SONU PUNJABAN Vs. STATE

JUDGEMENT

(1.) Petitioner seeks interim bail for a period of six weeks on the ground that the mother of the petitioner, who has undergone surgery, requires post- operative attention from her family members.

(2.) It is contended that there is no family member who is in a position to take care of the mother of the petitioner.

(3.) Learned counsel for the petitioner submits that petitioner was granted interim bail for three weeks by the Trial Court by order dated 28.09.2018 for the purposes of attending to the mother of the petitioner for the purposes of the surgery. After the surgery was performed, petitioner duly surrendered in terms of the orders of the court.