AASHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second application under Sec. 14(A)2 of the SC/ST (PA) Act filed on behalf of the appellant for grant of temporary bail on the ground of ailment of wife of the appellant who is suffering from umbilical Hernia and requires surgery. He is in custody in connection with Crime No.437/2021 registered at Police Station Neelganga, district Ujjain (M.P.) for the offence under Ss. 148, 302, 149, 323, 324, 294, 506, 34 of IPC and Sec. 3(2) (v), 3(2)(va) of SC/ST Act, 1989.

(2.) Counsel for the State was granted time to verify the documents filed by the appellant.

(3.) On verification, counsel for the State submits that it has been found that wife of appellant is suffering from the said issue and Doctor has advised for operation but no date is fixed for operation.