VINOD KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner seeks interim bail in FIR No. 225/2013 under Sections 302/323/201/34 of the IPC registered at Police Station Samaipur Badli, Delhi.

(2.) It is contended that the petitioner's family is facing severe financial crunch and the petitioner is the only earning member in the family. Intimation has been received from the school of the children of the petitioner that their admission would be terminated on account of non- payment of tuition fee. The petitioner seeks interim bail for the purposes of making arrangement by sale of property.

(3.) Status report has been filed which confirms that the documents of the petitioner have been verified.