Delhi High Court - Orders
Tarun Kumar Maurya vs The State (Nct Of Delhi) on 14 December, 2020
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3933/2020
TARUN KUMAR MAURYA ..... Petitioner
Through: Mr. Rakesh Giri, Advocate.
Versus
THE STATE (NCT OF DELHI) .... Respondent
Through: Mr. Mukesh Kumar, APP for State.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
(VIA VIDEO CONFERENCING)
ORDER
% 14.12.2020
1. The present application has been filed under Section 439 Cr.P.C. read with Section 482 Cr.P.C. on behalf of the petitioner seeking interim bail for a period of 2 months in FIR No. 28/2016 registered under Sections 18/29/61/85 of the NDPS Act at P.S. Special Cell on the ground that the petitioner's wife has to undergo a surgery for gallbladder stone.
2. The Verification Report has been filed by the State. As per the said report, although the factum of surgery of the petitioner's wife has been verified however, it is stated that the surgery is laparoscopic and the petitioner is having three sons out of which two are major who can look after their mother. It is also submitted that the petitioner is also involved in BAIL APPLN. 3933/2020 Page 1 of 2 as many as 10 other cases and in the present case, 3 kgs opium, a commercial quantity, was recovered from the possession of the petitioner.
3. In view of the above, I find no ground to admit the petitioner on interim bail. Bail application is dismissed accordingly.
MANOJ KUMAR OHRI, J DECEMBER 14, 2020 ga BAIL APPLN. 3933/2020 Page 2 of 2