KAPIL RAZTA Vs. STATE OF H.P.

JUDGEMENT

(1.) This petition, invoking provisions of Sec. 439 of Cr.P.C., has been filed seeking interim bail in case FIR No. 48 of 2022, dtd. 19/6/2022 registered in Police Station Chirgaon, District Shimla, under Ss. 302, 201 and 34 IPC.

(2.) Status report stands filed. Record has also been produced.

(3.) Petitioner is seeking interim bail on medical grounds with averments in the application that petitioner has to undergo a surgical operation on account of suffering from acute Scrotal Hernia and surgery of petitioner is scheduled on 5/8/2023. It has been submitted that to avoid any stress and other post operational complications, petitioner deserves to be enlarged on interim bail for his treatment as after operation he would require proper care, sanitation, diet and bed rest etc. for recovery.