Delhi High Court - Orders
Rajeev Lochan Mishra vs State (Govt. Of Nct Of Delhi) on 26 October, 2021
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2563/2021
RAJEEV LOCHAN MISHRA ..... Petitioner
Through: Dr. Prabhat Kumar, Dr. Pratyush and
Ms. Mehravish Rein, Advs.
versus
STATE (GOVT. OF NCT OF DELHI) ..... Respondent
Through: Mr. Raghuvinder Varma, APP for the
State.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 26.10.2021 The petitioner is seeking interim bail on medical grounds. Today, Dr. Sunil Sharma, Senior Medical Officer, Central Jail No.4, Tihar, along with Mr. Raj Kumar, Jail Superintendent is present. Latest medical report dated 16.10.2021 of the petitioner has been filed, and same reads as follows:-
"With reference to the order of REGISTRAR GENERAL, HON'BLE HIGH COURT OF DELHI, AT NEW DELHI seeking medical report of aforesaid inmate patient to be submitted as per date given.
In continuation of the previous medical report MO I.C/CJ- 04/2021/3825-26 Dated: 30/09/2021 (copy enclosed). Thereafter on 04/10/2021, inmate patient was discharged from MI room of CJ-04 dispensary, after his symptoms disappeared with all normal vitals parameters.
Thereafter on 11/10/2021,jail staff was sent to ILBS hospital to seek date and estimate for MRCP, MRI whole abdomen and fibro scan for which hospital has called the inmate patient on 25/10/2021 with projected expenditure of Rs.13,500 after review with these Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:29.10.2021 22:04 reports, attending clinician will plan for further course of management.
It is submitted that the inmate patient's general condition is stable, his vitals parameters are well within the normal range and he is responding reasonably well with the ongoing treatment. It is further reiterated that the inmate patient was taken to ILBS hospital on 07/09/2021, where he was examined by Dr. Manoj Kumar Sharma, Prof. And Head, department of hepatology and advised certain test which has been scheduled for 25/10/2021, as detailed above.
Thereafter on 12/10/2021 inmate patient was seen by doctor on duty for follow-up of Diabetes mellitus-II during visit, inmate patient was thoroughly examined and advised appropriate treatment accordingly.
At present general condition of the inmate patient is stable and all the prescribed medications are being provided to the inmate patient from the jail dispensary itself."
As per my oral query from the doctor, he submitted that the condition of the petitioner is stable.
In view of this, his prayer of interim bail on medical ground is dismissed. However, list for arguments of regular bail application on 17th December, 2021.
RAJNISH BHATNAGAR, J OCTOBER 26, 2021 ib Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:29.10.2021 22:04