KAILASH MANJU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed on behalf of the petitioner under Sec. 439 Cr.P.C. seeking interim bail for a period of 90 days on the ground of ailment of his daughter.

(2.) Learned counsel for the petitioner submits that the petitioner's daughter, namely, Kanchan is suffering from inner ear problem since 3 years and her operation is fixed for today. The presence of the petitioner is very much essential. In these circumstances, the petitioner may be released on interim bail.

(3.) Learned Public Prosecutor opposed the prayer of the petitioner.