VICKY Vs. STATE (GOVT OF NCT OF DELHI)

JUDGEMENT

(1.) Petitioner seeks interim bail in FIR No. 260/2016 under Sections 498-A/304-B/34 IPC at Police Station Deshbandhu Gupta Road, Delhi for a period of two months to undergo treatment and surgery for gall bladder stone.

(2.) The medical condition of the petitioner has been verified. The verification report in the form of questions put by the IO and the response given by the Office of Senior Medical Officer of Central Jail has been produced and the same are taken on record.

(3.) As per the medical verification report, the Medical Officer Incharge has reported that the petitioner suffers from gall bladder stone and has been advised for Laparoscopic Cholecystectomy surgery. However, the surgery could not be performed on the date when the surgery was fixed i.e. 17.01.2019 as he was suffering from fever rhinorrhoea and cough and the surgery was deferred.