Madhya Pradesh High Court
Raju @ Harishankar vs The State Of Madhya Pradesh on 14 October, 2020
Author: Shailendra Shukla
Bench: Shailendra Shukla
1 MCRC-25248-2020
The High Court Of Madhya Pradesh
MCRC-25248-2020
(RAJU @ HARISHANKAR Vs THE STATE OF MADHYA PRADESH) 7 Indore, Dated : 14-10-2020 Heard through Video Conferencing.
Shri R. R. Bhatnagar, learned counsel for the applicant. Ms. Drishti Rawal, learned Public Prosecutor for the non-applicant - State.
A medical report dated 24.09.2020 from the Medical Officer, Civil Hospital, Garoth, District Mandsaur has been obtained which shows that applicant Raju was infected with HIV since last 12-13 years and since last 9 years, he has been receiving treatment from A.R.T. Central, Neemuch and Mandsaur and presently his condition is serious because his C.D.-4 count is very less, which shows his weak immune system and the patient suffers from anxiety, opportunistic infection etc. Along with the medical report, documents regarding treatment afforded to the applicant have also been submitted for perusal.
Learned counsel for the applicant submits that applicant had earlier been treated at Ahemdabad and in this third bail application, bail has been sought on the ground of his serious ailment.
The applicant has been arraigned as an accused in Crime No.69/2019 registered at Police Station Shyamgarh, District Mandsaur for committing offence under Sections 365, 302 and 201/34 of IPC, whereby he has been implicated in the most heinous offence of murder.
Before taking any further step, a report needs to be obtained from M. Y. Hospital, Indore. The jail authorities of sub-jail Garoth are directed to get the applicant medically examined by a panel of doctors at M. Y. Hospital, Indore and the panel is expected to submit its report mentioning present health condition of the applicant and whether he can be treated at M. Y. Hospital or not. A report to this effect be submitted for perusal of this Court Digitally signed by Geeta Pramod Date: 14/10/2020 15:53:43 2 MCRC-25248-2020 on 23.10.2020.
Learned Public Prosecutor is expected to facilitate regarding possible date for check-up of the applicant at M. Y. Hospital, Indore and apprise date to the sub-jail, Garoth.
List the matter on 23.10.2020.
Certified copy, today.
(SHAILENDRA SHUKLA) JUDGE gp Digitally signed by Geeta Pramod Date: 14/10/2020 15:53:43