Deepak @ Deepu vs State
2019 Latest Caselaw 5041 Del

$~36
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                       Date of decision; 18.10.2019
       +     BAIL APPLN. 1694/2019 & Crl.M.A.38636/2019 &
             Crl.M.A.38635/2019



       DEEPAK @ DEEPU                                      ..... Petitioner
                          Through      Mr.Abhay Kumar, Adv.

                          versus

       STATE                                ..... Respondent
                          Through      Mr.G.M.Farooqui, APP with
                                       ASI Prem Ram, PS Hari Nagar.

       CORAM:
       HON'BLE MR. JUSTICE BRIJESH SETHI

                          JUDGMENT

BRIJESH SETHI,J (Oral)

1. Learned counsel for petitioner prays for the extension of interim

bail for two months to look after her sister who is not keeping well.

2. Learned APP opposes the extension of interim bail and submits

that there are other family members available to look after sister of the

petitioner.

3. Learned counsel for petitioner states that it is his last prayer for

extension of interim bail and he will make the required necessary further

arrangement for the future.

4. In the facts and circumstances of the case, interim bail is further extended for a period of two months on the same terms and conditions.

5. Application along with all other pending applications stand

disposed of.

BRIJESH SETHI, J OCTOBER 18, 2019 ps