MAHENDRA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present application is moved under Sec. 439 of Code of Criminal Procedure, 1973 for grant of bail. Learned counsel for the applicant prays for conversion of the present regular bail application to temporary bail application as during the pendency of the application the father of the applicant has been diagnosed with severe lung infection.

(2.) Considering the aforesaid, the present application is treated for grant of temporary bail.

(3.) I.A. No.9977/2024, which is an application to bring the documents of record is taken up for hearing.