Delhi High Court - Orders
Sai Ramakrishna Karuturi vs State Of Nct Delhi on 26 February, 2024
Author: Amit Sharma
Bench: Amit Sharma
$~48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 533/2024
SAI RAMAKRISHNA KARUTURI ..... Petitioner
Through: Mr. Tanveer Ahmed Mir, Ms. Ariana
Ahluwalia and Ms. Lemmila Mahong,
Advocates.
versus
STATE OF NCT DELHI ..... Respondent
Through: Mr. Amit Ahlawat, APP for the State.
Insp. Amit Prakash, AEKC/Crime
Branch.
Mr. Raman Gandhi, Advocate for
complainant (through VC).
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 26.02.2024 CRL.M.A. 4616/2024 (Interim bail on medical grounds)
1. The present application under Section 439 read with Section 482 of the CrPC seeks interim bail on medical grounds.
2. The report regarding the medical condition of the applicant was requisitioned, wherein it was stated as under:
"11 Diabetes Mellitus, CAD with post ICD implant in situ, DCMP with severe LV dysfunction with ejection fraction 25-30%, Hypothyroidism and Bipolar Disorder, for which he is receiving treatment from Doctor on duty/ Central Jail Hospital C]-03/ jail visiting psychiatry SR/ jail visiting Medicine SR/ department of Medicine from DDU Hospital/ department of Cardiology & Neurology Safdarjung Hospital. Inmate patient kept admitted at Ml room Cj-04 Dispensary on multiple times in recent past with persisting complaint of left chest pain with Ghabhrahat and palpitation and high blood glucose level with known case of Type-11 Diabetes Mellitus/ DCMP/ ICD in situ with ejection fraction 25%/ bipolar disorder/ Hypothyroidism."
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/02/2024 at 23:59:56
3. Thereafter, another report regarding the treatment being given to the applicant was requisitioned vide order dated 19.02.2024, pursuant to which report dated 21.02.2024 was received, which records as under:
"The following medication was advised from his treating Doctors from time to time which was provided to him from jail dispensary-
➢ Tab- Sodium Valproate l000mg (BD), Tab- Escitalopram l0mg (HS), Tab- Clonazepam O.5mg (HS), Tab- Thyronorm 125mg (OD), Tab- Echosprin AV 75/l0mg (OD), Tab- Vymada l00mg (BD), Tab-
Cardivas 6.25mg (BD), Tab- Glycomet trioz forte (BD), Tab- Dapavel L 1mg (OD), Tab- Maxooid 08mg (OD), Tab- Mirakem,75mg (BD), Tab- Esogress HP kit. Injection- Lantus 10unit, Tab- Dicorate ER, Tab- Tab- Sorbitrate 5mg S/L, SOS, Tab- Divanproex 500mg in moring and l00mg at night, Betadine Gargle, Tab- Metronidazole 400mg (TDS), Tab- Cipro 500mg (BD), Tab- Pantop 40mg (OD), Tab- Trenaxa 500mg (BD), Pre/pro biotic. Tab- Loperamide, Tab- Olanzapine 20mg (HS), .Injection insulin- as and when required. Injection- Mixtard 30/70 (BD), NS and RL infusion as and when required."
4. Learned counsel for the applicant submits that as per the report, the present applicant has an ejection fraction of 25%, which is life threatening and in these circumstances, immediate medical attention is required.
5. Learned APP for the State assisted by learned counsel appearing on behalf of the complainant submits that as per the report received from the concerned Jail Superintendent, the inmate/applicant is being administered the appropriate treatment in jail.
6. In view thereof, this Court deems it fit if the present applicant is examined by a board of doctors of the Safdarjung Hospital with regard to the exact status of his medical condition and his future course of treatment.
7. In view of the above, the Medical Superintendent of the Safdarjung Hospital, New Delhi is directed to constitute a board of doctors within a period of 03 days from today with regard to the aforesaid examination of the This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/02/2024 at 23:59:56 present applicant. Medical record of the applicant shall be placed before the said board.
8. The Investigating Officer shall coordinate with the Medical Superintendent and inform the concerned Jail Superintendent the date and time of the examination before the medical board. The concerned Jail Superintendent shall make necessary arrangements for the transport of the present applicant to the Safdarjung Hospital for the said purpose.
9. List for report of the medical board on 04.03.2024.
10. Copy of the order be sent to the Medical Superintendent of Safdarjung Hospital for necessary information and compliance.
11. Copy of the order be sent to the concerned Jail Superintendent for necessary information and compliance.
12. Order be uploaded on the website of this court forthwith.
13. Copy of the order be given dasti to the Investigating Officer, under the signatures of the Court Master.
AMIT SHARMA, J FEBRUARY 26, 2024/sn This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/02/2024 at 23:59:57