Delhi High Court - Orders
Kenneth Adams vs Narcotics Control Bureau on 23 October, 2020
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2222/2020 & CRL. M.A. 12875/2020 (Directions)
KENNETH ADAMS ..... Petitioner
Through: Mr. Anoop Gupta, Advocate.
Versus
NARCOTICS CONTROL BUREAU ..... Respondent
Through: Mr. Rajesh Manchanda, SPP with
Mr. Rajat Manchanda, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
(VIA VIDEO CONFERENCING)
ORDER
% 23.10.2020
1. The present application has been filed under Section 439 read with Section 482 Cr.P.C. on behalf of the petitioner seeking interim bail for a period of 3 months in Case No. VIII/7/DZU/2019 registered under Sections 21/22/29 of the NDPS Act at P.S. NCB on the ground of illness of the petitioner's wife.
2. The medical documents with respect to petitioner's wife have been verified from time to time. A latest Verification Report dated 06.10.2020 has been placed on record according to which the petitioner's wife is suffering from Fibroid Uterus and has a stone in her Gall Bladder and has been advised for Laparoscopic Surgery Myomectomy and Cholecystectomy. It is further stated that earlier the surgery was fixed for 13.10.2020 however, the same could not be done as her pre-anaesthetic check up was not done and BAIL APPLN. 2222/2020 1 of 2 thereafter no fresh date of surgery has been fixed. It is also stated that the condition of the petitioner's wife is not serious and she does not need support or any caretaker.
3. At this stage, Mr. Anoop Gupta, learned counsel for the petitioner seeks some time to obtain instructions with regard to fresh date of surgery which shall be informed to the State in advance for its verification thereof.
4. List on 24.11.2020.
MANOJ KUMAR OHRI, J
OCTOBER 23, 2020
ga
BAIL APPLN. 2222/2020 2 of 2