@JUDGMENTTAG-ORDER
Ms. Pratibha Rani, J. - Crl. M.B. 1126 of 2016
By way of this application filed under Section 389 Cr.P.C., the appellant is seeking suspension of sentence and grant of interim bail for a period of three months.
2. Learned counsel for the appellant submits that appellant''s only son namely Ramesh is suffering from seizure disorder and there is no one in the family to look after him. He has also placed on record the discharge summary from Deen Dayal Upadhyay Hospital, New Delhi in respect of his son Ramesh where he remained hospitalised for Seizure Disorder.
3. In view of the medical condition of the appellant''s son, appellant is ordered to be released on interim bail for a period of four weeks, from the date of his release, on his furnishing personal bond in the sum of Rs.25,000/- with one surety in the like amount to the satisfaction of Registrar (Appellate).
4. The application stands disposed of.
5. Copy of the order be sent to Jail Superintendent for information and compliance.
Dasti, as well.
