TARUN BHALLA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) This is an application for grant of interim bail to the Petitioner.

(2.) I have heard the learned Counsel for the Petitioner and have also gone through the record.

(3.) The learned Counsel for the Petitioner has prayed for interim bail for a period of 60 days from the date of release on the ground that the Petitioner has old parents. His father is stated to be diabetic apart from being heart patient. It is stated that the Petitioner has one son and one daughter both of whom are very young. The daughter is stated to be just three years old and is stated to be suffering from Neuro related disease. It is stated that she falls unconscious with muscular stiffen, jerk and twitch with tongue bitten for a couple of minute and drift into a deep slip. It is stated that she is undergoing treatment at Govind Pant Hospital where number of tests have been conducted and since there is no other male member in the family and therefore, interim bail for a period of 60 days is prayed.