Delhi High Court - Orders
Mohd. Zia Zaidi vs The State (Nct Of Delhi) on 25 October, 2021
Author: Mukta Gupta
Bench: Mukta Gupta
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3170/2021
MOHD. ZIA ZAIDI ..... Petitioner
Represented by: Ms. Rakhi Dubey, Adv.
versus
THE STATE (NCT OF DELHI) ..... Respondent
Represented by: Mr. G.M. Farooqui, APP for State
with SI Manish Tyagi, PS Jamia
Nagar.
Mr. M.N. Siddiqui, Adv. for
complainant.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 25.10.2021 The hearing has been conducted through Physical Mode.
1. By this petition the petitioner had sought interim bail in FIR No. 269/2021 under Sections 354(B)/354(C)/354(D)/506 IPC and Section 10/12 of the POCSO Act registered at PS Jamia Nagar.
2. According to the petitioner after the petitioner was admitted in the jail he suffered a stroke due to which he is having lot of difficulty and thus he needs specialized treatment.
3. Medical reports of the petitioner have been called from the jail hospital as per which the petitioner is a case of hypertension, hypercholesterolemia (i.e. increased lipid profile), breathing difficulty due to overweight and seizure. The petitioner was found to be obese weighing 130 Kgs.
Signature Not Verified Digitally Signed By:JUSTICE BAIL APPLN. 3170/2021 Page 1 of 3 MUKTA GUPTA Signing Date:25.10.2021 23:23:004. The petitioner has visited the central jail dispensary repeatedly with complaints of seizure episode, headache, weakness over left side of the face, numbness and tingling sensation over left side of face, unable to open left side of the eye properly, deviation of mouth, fever and body ache. On 16th August, 2021 the petitioner was admitted to DDU hospital in a serious disorder with Bell's Palsy and abnormal body movement with loss of consciousness.
5. Thereafter, various tests of the petitioner were to be conducted and as per the latest medical report received, the petitioner's MRI was done on 29th September, 2021 and for ECG and reflex study the date being given as 13th November, 2021. The petitioner was also reviewed at ENT OPD at LNJ hospital on 15th September, 2021 where Pure Tone audiometry was done which did not reveal any significant hearing loss. The HRCT report of the petitioner is suggestive of dehiscence of Left facial canal in its tympanic segment which is consistent with the diagnosis of Left LMN facial nerve palsy.
6. Considering the nature of ailments and the fact that the petitioner needs specialized treatment for his facial nerve palsy and the related disease, learned counsel for the petitioner states that as the tests are being delayed at GB Pant, the petitioner be permitted to be admitted at his own expense at MAX hospital Saket where he will get all his tests performed and be treated.
7. The Superintendent Tihar Jail is directed to take the petitioner in custody to MAX hospital, Saket for and in case an admission is advised by the concerned Doctor, the petitioner will be admitted in MAX hospital, Saket in custody.
8. It is clarified that all the expenses at MAX Saket hospital for Signature Not Verified Digitally Signed By:JUSTICE BAIL APPLN. 3170/2021 Page 2 of 3 MUKTA GUPTA Signing Date:25.10.2021 23:23:00 treatment, medicine, admission, etc., will be borne by the petitioner and in case he is required to be admitted he will be admitted in custody with adequate security.
9. Petition is accordingly disposed of.
10. Copy of this order be conveyed to the Superintendent Tihar Jail for necessary compliance by the Registry as also by learned APP for the State.
11. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
OCTOBER 25, 2021 'ga' Signature Not Verified Digitally Signed By:JUSTICE BAIL APPLN. 3170/2021 Page 3 of 3 MUKTA GUPTA Signing Date:25.10.2021 23:23:00