BHERU LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present interim bail application has been filed by the petitioner on the ground of ailment of his wife.

(2.) Learned counsel for the petitioner submits that the wife of the petitioner is suffering from Spinal Tuberculosis and she has been referred to Neurosurgeon for possible spine surgery. Since it is a critical and an emergency situation which requires surgical intervention, therefore it is prayed in the application that he may be released on interim bail for a period of one month.

(3.) Learned Public Prosecutor has verified the fact of ailment of the wife of the petitioner but opposed the prayer for interim bail.