SURESH CHANDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed by the petitioner under Sec. 439 Cr.P.C. seeking interim bail on the ground of ailment of his wife.

(2.) Learned counsel for the petitioner submits that petitioner's wife is suffering from a serious illness and required surgical intervention. In these circumstances, the petitioner may be granted interim bail for a period of one month.

(3.) Learned Public Prosecutor has submitted a report received from Medical Board, in which it has been mentioned that no need of surgical treatment is required at present and patient is fit. Therefore, the interim bail application may kindly be rejected.