Ajay vs The State ( Nct Of Delhi)
2018 Latest Caselaw 6640 Del

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* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                  Judgment delivered on: 01.11.2018


+      BAIL APPLN. 2518/2018
       AJAY                                          ..... Petitioner
                          versus

       THE STATE ( NCT OF DELHI)                     ..... Respondent
Advocates who appeared in this case:
For the Petitioner :      Mr. B.S.Rana, Adv.

For the Respondent   :    Ms.Kusum Dhalla, APP with ASI Sanjay, Crime
                          Branch.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
                             JUDGMENT

01.11.2018

SANJEEV SACHDEVA, J. (ORAL) Crl.M.A.34915/2018 (exemption)

Exemption is allowed subject to all just exceptions. BAIL APPLN. 2518/2018

1. Petitioner seeks extension of interim bail granted to the petitioner by two weeks in FIR No.94/2018 under Section 21(C) NDPS Act, P.S.Crime Branch.

2. Petitioner was granted interim bail by the said order as the surgery of the wife of the petitioner was proposed.

3. Learned counsel for the petitioner submits that the surgery has been rescheduled for tomorrow i.e. 02.11.2018 and the wife has to be admitted in the hospital today.

4. The surgery is stated to be a gall bladder by laparoscopy.

5. Keeping in view the facts and circumstances, the interim bail granted to the petitioner is extended till 12.11.2018 on the same terms and conditions and Sureties. Petitioner shall surrender to the concerned jail Superintendent on 12.11.2018.

6. Petition is disposed of in the above terms.

7. Order dasti under the signature of the Court Master.

SANJEEV SACHDEVA, J NOVEMBER 01, 2018 rk