RAJESH KUMAR Vs. STATE

JUDGEMENT

(1.) The present interim bail application under Sec. 439 Cr.P.C. has been filed under on behalf of the petitioner seeking interim bail for a period of one month for his treatment.

(2.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and perused the material available on record.

(3.) Learned counsel for the petitioner submits that the petitioner is suffering from "Anemia' but no proper care and treatment has been provided to him by the concerned Jail Authorities. Thus, he urges that the petitioner should be released on interim bail for a period of one month so as to enable him to take proper treatment in private hospital.