SANTOKH SINGH Vs. STATE

JUDGEMENT

(1.) Petitioner seeks extension of interim bail granted by order dated 05.07.2019. It is contended that the petitioner has undergone surgery on 03.08.2019 and has been called for review on 08.08.2019.

(2.) Issue notice. Notice is accepted by learned APP for the State.

(3.) The medical condition of the petitioner has been verified. A certificate issued by the Sant Parmanand hospital stating that petitioner has undergone surgery has been placed on record by the IO. The doctor has opined that petitioner requires three weeks bed rest post surgery.