PRAKASH GUPTA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks interim bail in FIR No.62/2017 under Section 409 IPC, Police Station Vasant Kunj on the medical ground of wife of the petitioner.

(2.) It is contended that the wife of the petitioner is 34 weeks' pregnant and certain complications have developed for which the doctor has opined that she requires a caesarean operation within two weeks.

(3.) Status report has been filed and the same is taken on record. Status report confirms that the wife of the petitioner is 34 weeks pregnant and is not able to move around freely due to several back and symphocal pain. There is no other family member residing with the wife of the petitioner. Doctor has stated that she is scheduled for caesarean operation at around 36 - 37 weeks i.e., two-three weeks from the said date.