RAJEEV KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) Learned counsel for the petitioner submits that petitioner's son-Ranveer is only about nine years old and he is suffering from mental disease GDD with microcephaly and his daughter Ishika is also suffering from Epilepsy disease and there is no other competent person in the family, who can look after his children, therefore, it is prayed in the application that he may be released on interim bail for a period of two months.

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