LAWS(DLH)-2019-5-417

AMAN Vs. STATE (NCT OF DELHI)

Decided On May 21, 2019
AMAN Appellant
V/S
STATE (NCT OF DELHI) Respondents

JUDGEMENT

(1.) Petitioner seeks interim bail for a period of two weeks in FIR No.107/2018 under Section 302/34 IPC, Police Station Dwarka South on the ground of illness of his mother.

(2.) Learned counsel for the petitioner submits that the mother of the petitioner was admitted to Anand hospital for surgery and on account of high blood pressure, surgery could not be performed. He further submits that since there is no other earning member in the family, petitioner needs to make arrangements of funds. He submits that money was initially deposited by a neighbour, who the mother of the petitioner treats like a daughter, however, even that money has exhausted.

(3.) Learned counsel submits that petitioner was earlier also released on interim bail by order dated 05.12.2018 for a period of one week and he had surrendered in terms of the said order.