Madhya Pradesh High Court
Roysingh vs The State Of Madhya Pradesh on 15 May, 2017
M.Cr.C. No.3547 of 2017 15/05/2017
Shri Sanjay Sharma, learned Counsel for the applicant
--Roysingh S/o Veeru Ram Vishnoi.
Shri Milind Phadke, learned Public Prosecutor for the nonapplicant/State.
Heard. Perused the report dated 12.5.2017. This is 6th application for grant of temporary bail of applicant--Roysingh on medical ground.
On 5.5.2017, this Court directed the non applicant/State to medically examine the present applicant by a team of doctors at Government Cancer Hospital, Indore and submit detailed present health status report.
Report dated 11.5.2017, of Government Cancer Hospital, Indore has been filed which read as under: " C/S/B Consultant General Surgery UnitIV Mr. Roi Sahab Choudhary (64 Y/M) is suffering from advanced Prostatic Carcinoma with skeletal metastasis as evident from Annexure of his file: Annexure 31 PSA report 41 MRI abdomen 42 Trucut Biopsy (1) His illness is advanced (2) His prognosis is not good (3) He needs time to time investigation like Bone Scan, PSA, Urologist opinion for better quality of life."
On due consideration of the aforesaid medical report of District Hospital and District Jail, Neemuch as well as Government Cancer Hospital, Indore, I am inclined to allow the prayer for grant of temporary bail, without expressing any opinion on the merits of the case, I allow the application for grant of temporary bail and it is directed that the applicant be released on temporary bail for a period of 45 days from the date of his released, subject to condition that on every Monday of the month, he will mark his presence before the Police Station--Ratangarh, Neemuch and also upon his furnishing a personal bond in the sum of Rs.2,00,000/ (Rupees Two lakhs) with two local sureties in the like amount with an undertaking that after the expiry of the aforesaid period of 45 days, he will immediately surrender before the concerned Trial Court failing which, appropriate steps will be taken by the concerned Trial Court.
C. c. as per rules.
(P.K. Jaiswal) Judge pp/