DALEEP KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of present application filed under Sec. 439 of Cr. P.C., applicant, Daleep Kumar has sought interim bail, in case FIR No. 56 of 2022, dtd. 15/12/2022, registered with Police Station, Kunihar, District Solan, under Sec. 20 and 29 of the ND&PS Act and 196 of Motor Vehicles Act.

(2.) The applicant has sought interim bail on the ground that his wife has delivered a child in Kamla Nehru Hospital, Shimla. No one is there in the family to look after the newly born child as well as the mother.

(3.) On all these submissions, a prayer has been made to release him on interim bail for 20 days. The application has been moved through the real brother of the applicant, Laiq Ram.