DHARMENDRA CHOUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) The present interim bail application under Sec. 439 of Cr.P.C. has been filed by the petitioner, who is in custody in connection with F.I.R. No. VIII(IO)01/NCB/ASZ/2017, Police Station N.C.B. Regional Unit, Ajmer for the offences punishable under Ss. 8/18, 25 and 29 of the N.D.P.S. Act on the ground that his wife is suffering from ovarian cyst, for which she has been advised to undergo myomectomy.

(2.) Heard learned counsel for the petitioner and learned Special Public Prosecutor. Perused the material on record.

(3.) Learned counsel for the petitioner submits that petitioner's wife Smt. Samesta is suffering from ovarian cyst and is undergoing treatment at Government District Hospital, Sri Ganganagar. The treating Government doctor has advised her to undergo myomectomy. He further submits that petitioner is having two minor children and there is no adult member in his family to look after his wife. The copies of medical prescriptions have been filed along with bail application. Learned counsel for the petitioner, therefore, prays that the petitioner may be released on interim bail for a period of one month.