DEV NARAIN Vs. STATE OF RAJSTHAN

JUDGEMENT

(1.) Heard. Perused the relvant record. The petitioner has filed this petition Unders sec. 389 CrPC for temporary suspension of his sentence and interim bail on the ground that his wife Smt. Bhagwati Devi is suffering from Dystunctional Uterine bleeding with severe pain abdomen for last two months and that the doctor has advised her to consult a Gynaecologist at Zanane Hospital, Jaipur for regular treatment.

(2.) It has been alleged that there is no other male member in the family to take his wife to Jaipur for investigation and treatment. A certificate issued by the Medical Officer, Government Community Health Centre, Bandikui, District Dausa, has also been filed.

(3.) The learned Public Prosecutor and Shri Praveen balwada have opposed this petition on the ground that petitioner was earlier granted anticipatroy bail vide this court's order dated 8.2.96 for treatment of his wife who at that time was suffering from appendicitis and that other members of the family can take Smt. Bhagwati Devi to Jaipur for investigation and treatment.