Ravi @ Rancho vs State
2018 Latest Caselaw 7219 Del

$~8

* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                   Judgment delivered on: 06.12.2018


+     BAIL APPLN. 2817/2018
RAVI @ RANCHO                                         ..... Petitioner
                           versus
STATE                                                 ..... Respondent
Advocates who appeared in this case:
For the Petitioner :      Mr.Nitin Bansal, Advocate.
For the Respondent :      Ms.Kusum Dhalla, APP for the State with SI Neeraj
                          Kumar, P.S.Shahbad Dairy.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                              JUDGMENT

06.12.2018 SANJEEV SACHDEVA, J. (ORAL)

1. Learned counsel for the petitioner submits that the wife of the petitioner has undergone a surgery as was advised by the doctor on 05.12.2018.

2. Keeping in view the facts and circumstances of the case, the interim bail granted to the petitioner by order dated 16.11.2018 in Bail Appln.2665/2018 is extended for a further period of three weeks from today on the same terms and conditions.

3. The petitioner shall surrender on the expiry of the period of

three weeks from today to the concerned Superintendent Jail.

4. The petition is disposed of in the above terms.

5. Order Dasti under signatures of the Court Master.

DECEMBER 06, 2018 SANJEEV SACHDEVA, J rk