Delhi High Court - Orders
Manoj Kumar Das vs State (Nct Of Delhi) on 15 September, 2022
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2602/2022
MANOJ KUMAR DAS ..... Petitioner
Through: Mr S.S. Das, Ms Sia Das and Ms Ria
Das, Advs.
versus
STATE (NCT OF DELHI) ..... Respondent
Through: Mr Aashneet Singh, APP for State
SI Sandeep, Special Cell.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 15.09.2022 This is an application under Section 439 Cr.P.C for extension of interim bail on the ground that the applicant is suffering from various ailments and is a patient of PLHA (People living HIV AIDS), Uncontrolled Diabetics Mellitus Type II with diabetic Neuropathy with COPD Acute Exacerbation, Bleeding Per Rectum, Breathlessness on and off, and Decreased vision RT.I. Mr Singh, learned APP has filed a status report wherein it has been verified that the applicant is suffering from AIDS, DM-II, CAD (coronary artery disease), HTN (Hypertension), Cervical Spenadylosis, Spine problem in L4 L5 S1 and Frequent respiratory problem.
The applicant was admitted in hospital on 20.08.2022 and is still in hospital. In this view of the matter, the interim bail granted to the applicant Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:16.09.2022 17:06:16 is extended for a period of three months on the same terms and conditions as contained in the order dated 01.06.2022.
The condition of furnishing the bail bond before the Jail Superintendent is changed to furnishing the bail bond before the concerned Trial Court. All other terms and conditions of the order dated 01.06.2022 are unchanged.
The application is disposed of.
Dasti.
JASMEET SINGH, J SEPTEMBER 15, 2022 sr Click here to check corrigendum, if any Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:16.09.2022 17:06:16