Jharkhand High Court
Durga Singh vs State Of Jharkhand on 12 August, 2011
Author: D. N. Patel
Bench: D. N. Patel
IN THE HIGH COURT OF JHARKHAND AT RANCHI I.A. No. 944 of 2011 In B.A. No. 4516 of 2009 Durga Singh ...... Petitioner Versus The State of Jharkhand ...... Opposite Party CORAM: HON'BLE MR. JUSTICE D. N. PATEL For the Petitioner : M/s Rajesh Kumar, Matinuddin Khan, Advocates For the State : Mr. J. Mahto, A.P.P. th 09/Dated: 12 August, 2011 1 The present interlocutory application has been filed for modification of the conditions imposed by this Court while releasing the present applicant on bail vide order dated 21st August, 2009 especially condition no. 4(d) as well as condition no. 4(e). These conditions are required to be modified mainly on the ground that the applicant is aged about 67 years and is suffering from paralysis and he has to go at All India Institute of Medical Sciences, New Delhi for his further treatment.
2. Learned Additional Public Prosecutor, appearing for the State, submitted that they have filed their counter affidavit mentioning therein that the nature of illness is true from which the present applicant is suffering from.
3. In view of these submissions and looking to the facts that the present applicant is of advance age and is suffering from paralysis and he wants to go at All India Institute of Medical Sciences, New Delhi for his further treatment of paralysis, I hereby, suspend condition nos. 4(d) and 4(e) of order dated 21st August, 2009, while releasing the present applicant on bail in B.A. No. 4516 of 2009 for the period of six months from today. Rest of the conditions imposed by this Court vide order dated 21st August, 2009 in B.A. No. 4516 of 2009 will remain intact as they are. After six months, these two conditions will be revived, automatically, unless otherwise ordered by this Court.
4. I.A. No. 944 of 2011 stands disposed of.
(D.N. Patel, J.) VK/