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Judgment
The accused/applicant seeks extension of interim bail for a period of 40 days in case FIR No. 230/2024 of PS Mangolpuri for offence under Section 302/307/147/148/149/34 IPC and Section 25/27 Arms Act.
The accused/applicant was earlier granted interim bail by the Court of Sessions for a period of 40 days on the ground of examination of her children. That period has expired today according to learned counsel. In the meanwhile, the accused/applicant filed another application before the Court of Sessions for extension of interim bail on the ground that the accused/applicant is awaiting results of her children. That application for extension of interim bail was dismissed by the Court of Sessions on the ground that there is no exceptional or extraordinary circumstance. Thereafter, the accused/applicant has filed the present application and now extension of interim bail is sought on the ground that son of the accused/applicant is hospitalized.
In support of this application, learned counsel for accused/applicant refers to two medical documents annexed with the application as Annexure F (colly). On the basis of those documents, learned counsel for accused/applicant submits that this is a fit case to extend the interim bail.
Learned APP for State assisted by IO/Inspector Rohit strongly opposes this bail extension application on the ground that the accused/applicant is trying to evergreen the interim liberty granted to her despite seriousness of allegations against her.
The two medical documents filed with the application are only OPD prescriptions and the nature of illness is mentioned as abdominal pain and vomiting with fever. There is no material to show any hospitalization of son of the accused/applicant. The said medical documents do not reflect any serious health issue for which the accused/applicant be granted any extension of interim bail.
Therefore, the interim bail application as well as accompanying application are dismissed. The accused/applicant is directed to surrender today itself, as scheduled.