VIJAY PAL @ SITTU Vs. STATE

JUDGEMENT

(1.) Petitioner seeks interim bail for a period of 45 days in FIR No.189/2014 under Sections 302/307/34 IPC read with Sections 25/25(54)/27/59 Arms Act, Police Station Mehrauli on the ground of surgery of the father of the petitioner.

(2.) It is contended that the petitioner is the only son and there are only female members in the family, i.e., the wife and the mother of the petitioner, both of whom are suffering from several ailments.

(3.) Status report has been filed. The same is taken on record.