NARENDER KUMAR Vs. STATE

JUDGEMENT

(1.) Petitioner seeks interim bail for a period of four weeks to obtain proper and specialized medical treatment for his ailment for the ear and nose.

(2.) Learned counsel for the petitioner submits that the petitioner requires surgery for the said ailment.

(3.) Vide order dated 14.11.2018, Superintendent (Jail) was directed to have the petitioner examined from DDU Hospital with regard to his medical condition.