PREETAM SAINI Vs. STATE

JUDGEMENT

(1.) Petitioner seeks interim bail for the treatment of his mother in FIR No.219/2017 under Sections 302/34 IPC, Police Station New Friends Colony.

(2.) Learned counsel for the petitioner submits that the mother requires to be admitted for investigation at AIIMS and investigation is to take place on 25.03.2019 and she has to be admitted one day before the said date.

(3.) Learned counsel for the petitioner submits that trial court has permitted petitioner to be taken to AIIMS in police custody. He submits that for the treatment of his mother, he requires to make arrangements for funds.