Punjab-Haryana High Court
Rajiv Kumar vs Amarpal on 10 April, 2015
CRM-17528-2014
in
CRA-S-3166-2011
Rana Singh alias Gola and another
vs.
State of Punjab
Present: Ms.Monika Jalota, Advocate for the applicant -
appellant No.1 Rana Singh @ Gola.
Mr.Ajaib Singh, Addl. AG, Punjab.
***
This is an application for suspension of sentence of applicant - Rana Singh alias Gola on medical grounds. He has been convicted and sentenced to undergo rigorous imprisonment for ten years in case FIR No.52 dated 21.5.2010 registered under Section 15 of the NDPS Act at Police Station Rahon, District SBS Nagar.
Pursuant to the order dated 25.3.2015 passed by this Court, reply by way of short affidavit of Sh.Surinderpal Khanna, Supreintendent, Central Jail, Ludhiana has been filed. Along with the affidavit, latest medical status of the applicant (Annexure R-1) as reported by the Senior Medical Officer, Central Jail Hospital, Ludhiana is annexed, which reads as under:-
"... ... Ultra sound dated 3.11.2014, 06.05.2014 and 07.04.2015 was within normal CRM-17528-2014 in CRA-S-3166-2011 [2] limits. Renal function test done on 07.04.2015 was also normal. He is known smoker consumer two packs of Bidi for 20 years. He is treated case of T.B. The E.C.G. On 08.04.2015 & X-rays shows old healed lesion with COPD (chronic obstructive pulmonary disease). The E.C.G report is within normal limits. He is operated case of right Renal Nephrolithiasis. He is presently a case of COPD with Dyspnea. He is advised to not smoking. He was examined by Board of Medical & Surgical Specialists vide OPD No.34849/07.04.2015. He is also advised to undergo ECHO for which he would be sent shortly to PGI Chandigarh."
In view of the above detailed medical status of the applicant, Learned counsel does not press for this application, at this stage.
Disposed of accordingly.
April 10, 2015 (HARINDER SINGH SIDHU)
'gian' JUDGE
GIANENDER KUMAR
2015.04.13 18:25
I attest to the accuracy and
integrity of this document