MUKESH KUMAR SONI Vs. STATE (NCT) OF DELHI

JUDGEMENT

(1.) Petitioner seeks interim bail in FIR No.486/2013 under Sections 307/34 IPC, Police Station Tilak Nagar on the ground of illness of his wife. Subsequently, Sections 302/201/120B/34 IPC and Sections 25/27/54/59 Arms Act have been added.

(2.) Learned counsel for the petitioner submits that the wife of the petitioner has to undergo surgery and is admitted in Shakuntala Hospital. He submits that the surgery is to take place on 09.08.2019.

(3.) Learned counsel for the petitioner submits that earlier also the petitioner was enlarged on interim bail by the Trial Court by order dated 14.01.2019 and he did not misuse his liberty and surrendered within time.