Ravi @ Rancho vs State
2018 Latest Caselaw 6840 Del

$~42

* IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                   Judgment delivered on:16.11.2018
+      BAIL APPLN. 2665/2018
       RAVI @ RANCHO                                    ..... Petitioner

                           versus
       STATE                                            ..... Respondent
Advocates who appeared in this case:
For the Petitioner  :        Mr. Rajiv Kumar Ghawana with Mr.
                           Vinay, Advocates.
For the Respondent   :     Mr. Hirein Sharma, APP for the State.
                           SI Md. Imteyaz, PS S.B. Dairy.
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                              JUDGMENT

16.11.2018

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks interim bail for a period of 1 month in FIR No.263/2018 under Section 21 NDPS Act, Police Station Shahabad Dairy. The contention of the petitioner is that his wife is suffering from DUB (Dysfunctional Uterine Bleeding) with Endometriosis with severe bleeding and has been advised surgery on 18.11.2018.

2. Learned counsel for the petitioner submits that the petitioner was earlier also granted interim bail for a period of 3 days on account of illness of his wife and after availing the interim bail, he had duly surrendered in terms of the order.

3. Status report has been filed. The same is taken on record.

4. Status report that has been filed has verified the medical condition of the wife of the petitioner.

5. Learned APP for the State under instructions from the Investigating Officer submits that the petitioner was also granted interim bail for a period of three days on account of illness of this wife and had duly surrendered thereafter.

6. Keeping in view of the facts and circumstances of the case and also the fact that the petitioner was also granted interim bail and had duly surrendered thereafter, I am inclined to grant interim bail to the petitioner for a period of 2 weeks from the date of his release.

7. Accordingly, on petitioner furnishing a bail bond in the sum of Rs.50,000/- with two sureties of the like amount to the satisfaction of the Trial Court, petitioner shall be released on interim bail for a period of 2 weeks from the date of his release. Petitioner shall not do anything which may prejudice either the trial or the prosecution witnesses. Petitioner shall not travel outside Delhi during this period. Petitioner shall duly surrender to the concerned Superintendent Jail on the expiry of 2 weeks of his release.

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

9. Order Dasti under the signatures of the Court Master.

NOVEMBER 16, 2018/st                        SANJEEV SACHDEVA, J