GEETA ARORA Vs. STATE

JUDGEMENT

(1.) Petitioner seeks interim bail for a period of two months in case FIR No. 104/2014 under Sections 363/366/328/366- A/342/370/370A/372/373/376/34/120-B of the IPC and Sections 4/6/10/17 POCSO Act and Sections 3/4/5/6 ITP Act, Police Station Najafgarh.

(2.) Learned counsel for the petitioner submits that the charge against the petitioner has been framed under Sections 363/366/328/366-A/342/370/370A/372/373/376/34/120-B of the IPC and Sections 3/4/5/6 ITP Act.

(3.) Petitioner seeks interim bail on the ground that petitioner is a suspected case of Cancer and it was so suspected in the Cancer Medical Camp which was held in jail in March 2019.