Rajeev Kumar vs The State
2023 Latest Caselaw 38 Del

                                         Neutral Citation Number 2023/DHC/000204

                          $~34
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     BAIL APPLN. 31/2023

                                RAJEEV KUMAR                                        ..... Petitioner

                                                   Through:     Mr. Jujhar Singh, Advocate.

                                                   versus

                                THE STATE                                           ..... Respondent

                                                   Through:     Mr. Raghuvinder Varma, APP for the
                                                                State with SI Sanjeet Dagar, PS.

                          %                        Date of Decision: 05th January, 2023
                          CORAM:
                          HON'BLE MR. JUSTICE DINESH KUMAR SHARMA

                                                      JUDGMENT

DINESH KUMAR SHARMA, J. (Oral)

Crl. M.A.189/2023 (exemption)

Exemption allowed subject to all just exceptions.

BAIL APPLN. 31/2023

1. This is an application for extension of interim bail for one month. The petitioner was granted one month interim bail vide order dated 30.11.2022 in case FIR No.0368/2021 registered at PS Janak Puri under Sections 420/34 IPC for the purpose of surgery of his mother.

2. Learned counsel for the petitioner submits that pursuant to the order,

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:12.01.2023 12:30:29 Neutral Citation Number 2023/DHC/000204

the petitioner was released on bail on 05.12.2022 and the surgery was conducted on 02.01.2023. Learned counsel for the petitioner submits that the petitioner is required to be with his mother for her post operative care and recovery and pleads that the interim bail may be extended for at least 14 days.

3. Learned Addl. P.P. for the State submits that the mother of the petitioner is being discharged today and no ground is made out for further extension of interim bail.

4. It is not disputed that the surgery has been conducted on 02.01.2023.

5. Taking into account the totality of facts and circumstances of the present case, let the interim bail, granted vide order dated 30.11.2022, be extended for 10 days, i.e., till 16.01.2023 on the same terms and conditions imposed therein.

6. Accordingly, the present petition stands disposed of.

DINESH KUMAR SHARMA, J JANUARY 05, 2023 st

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:12.01.2023 12:30:29