MANZOOR HASAN Vs. STATE

JUDGEMENT

(1.) Medical Report has been received from the superintendent Jail dated 12.07.2018. The same is taken on record.

(2.) Petitioner seeks regular bail in FIR No.50/2015 under Section 376 IPC and section 4/8 POCSO, Police Station Badarpur. The petitioner has been in custody since 21.01.2015.

(3.) The petition has been filed by the petitioner through his son as pairokar. It is alleged in the petition that the petitioner is aged 98 years. It is contended that the petitioner is suffering from Senile Dementia and is not in his senses and is not aware of his whereabouts.