Manoj Aggarwal vs State
2010 Latest Caselaw 820 Del

*                        HIGH COURT OF DELHI : NEW DELHI

                               Bail App. No.2440/2009

%               Judgment reserved on:          10th February, 2010

                Judgment delivered on:          11th February, 2010

Manoj Aggarwal
S/o. Sh. Duli Chand,
R/o. H.No. D-16/393,
Sector-7, Rohini,
Delhi.                                                              ....Petitioner
                               Through:        Ms. Sima Gulati, Adv.

                Versus

State                                                               ....Respondent
                               Through:        Ms. Fizani Hussain, APP for State.


Coram:
HON'BLE MR. JUSTICE V.B. GUPTA

1. Whether the Reporters of local papers may
   be allowed to see the judgment?                     Yes

2. To be referred to Reporter or not?                  No

3. Whether the judgment should be reported
   in the Digest?                                      No

V.B.Gupta, J.

This order shall dispose of application for grant of interim bail for three

months filed on behalf of petitioner.

2. In this application, it is stated that father of petitioner is an old patient of

Renal failure induced by Diabetes and has been undergoing treatment for the same

for the past nine years. All the male family members of the petitioner are in

judicial custody except his father, who is totally bed ridden and is required to

undergo dialysis at least twice a week. Father of the petitioner has also been

advised to get his Kidney transplanted. The petitioner is urgently required for

arranging for getting proper treatment of his old and ailing father as there is no

other person in the family who can take care of him and as such petitioner may be

granted interim bail for a period of three months.

3 In the status report filed by the State, it is stated that father of the petitioner

has been admitted in the hospital since 6th February, 2010 and is undergoing

treatment of Diabetes with Hypertension with Chronic Kidney disease.

4 Since there is no male member in the family and as father of the petitioner

requires medical treatment and is admitted in the hospital since 6th February, 2010,

the petitioner is granted interim bail for a period of one month or till his father

who is admitted in the hospital is discharged from the hospital, whichever is

earlier, subject to his furnishing a personal bond in the sum of Rs.25,000/- with

one surety in the like amount to the satisfaction of the Trial Court. During this

period of interim bail, petitioner shall have no contact with the prosecution

witnesses and shall report once a week at the local Police Station. After expiry of

period of interim bail, the petitioner should surrender to the Jail authorities.

5 Accordingly, the present application for interim bail stands disposed of.

Dasti.

February 11, 2010                                                      V.B.GUPTA, J.
J