Kamla vs State (Nct Of Delhi)
2015 Latest Caselaw 5087 Del

$~28

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                          Date of Order: July 16, 2015

+      BAIL APPLN. 1385/2015
       KAMLA                                                ..... Petitioner
                          Through:        Mr. Sunil Mehta, Advocate

                          versus

       STATE (NCT OF DELHI)                                  ..... Respondent
                     Through:             Mr.Vinod Diwakar, Additional
                                          Public Prosecutor for respondent-
                                          State with SI Vijay Pal PS
                                          Sagarpur

       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                          ORDER

% (ORAL)

Crl.M.A.No.9994/2015 (Exemption)

Allowed subject to all just exceptions.

Bail Application No.1385/2015

Petitioner is facing trial in an NDPS case and seeks interim bail by way of this application.

Learned counsel for petitioner submits that petitioner has been earlier granted interim bail as her husband had to undergo an operation for removal of the kidney stone and she did not misuse

Bail Appln.1385/2015 Page 1 the interim bail granted to her. Learned counsel for petitioner submits that now husband of petitioner has to undergo Hernia operation on 21st July, 2015 at 11:00 A.M. Attention of this Court is drawn to copy of the medical record (Annexure B colly.) Upon hearing and on perusal of trial court's order of 6 th July, 2015 refusing interim bail to petitioner, copy of medical record and the earlier order of 5th February, 2015 granting interim bail to petitioner, I find that on an earlier occasion, interim bail was granted to petitioner because his son-Jitender was in custody. Change in circumstances is that petitioner's son-Jitender is now out on interim bail, though for looking after his mentally retarded daughter. Pertinently, petitioner has three other sons, who can look after their ailing father. Therefore, grant of interim bail to petitioner is not at all called for.

This application is accordingly dismissed.

                                                    (SUNIL GAUR)
                                                       JUDGE
JULY 16, 2015
vn




Bail Appln.1385/2015                                            Page 2