Bombay High Court
Indrani Pratim Mukerjea vs Central Bureau Of Investigation And Anr on 12 July, 2021
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
29-BA-986-2020.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO. 986 OF 2020
Indrani Pratim Mukerjea .... Applicant
Versus
Central Bureau of Investigation and Anr. .... Respondents
______
Ms. Sana Raees Khan, for the applicant.
Mr. Sandesh D. Patil a/w Aditya Thakkar a/w D.P. Singh,
for CBI/Respondent.
Smt. M.R. Tidke, APP for the State/Respondent.
______
CORAM :SARANG V. KOTWAL, J.
DATE : 12th JULY, 2021 (Through Video Conferencing) P.C. :
1. This is an application for bail. Besides merits, the applicant has also taken grounds regarding her health condition.
2. Learned Counsel appearing for the applicant, is not in a position to make a frm statement whether the applicant wants to pursue this matter on medical grounds or on merits or on both grounds. She seeks time to make y.s.patil 1 of 4 ::: Uploaded on - 13/07/2021 ::: Downloaded on - 14/07/2021 21:49:09 ::: 29-BA-986-2020.odt her stand clear.
3. Apart from that, today, the medical report dated 30/6/2021, issued by the Medical Ofcer, Mumbai District Woman Prison-2, Mumbai, is submitted before the Court. The report is taken on record and marked as "X"
for identifcation. It reads thus:-
"UT Prisoner Indrani Mukerjea is a known case of hypertension and is on regular treatment. She is regularly examined by visiting physician of J.J. Hospital.
She is also known case of cerbral ischemia and is advised to continue anti platelet drug and lipid lowering medicine by J.J. Hospital neurologist which are continued in prison.
She was tested Covid positive in prison on 17/04/2021 and so admitted at Patanwala Covid care Centre without any major complications. After testing covid negative, she was discharged from Patanwala Covid care centre on 06/05/2021.
y.s.patil 2 of 4 ::: Uploaded on - 13/07/2021 ::: Downloaded on - 14/07/2021 21:49:09 ::: 29-BA-986-2020.odt Today she is examined by visiting physician and prison medical ofcer. Her vital parameters are within normal limits. She is taking all medications as advised by experts.
As and when required, she will be sent to J.J. Hospital."
4. The report mentions that her vital parameters are within normal limits and she is taking all medications as advised by the experts.
5. In this view of the matter, today I am adjourning the matter, to enable learned Counsel for the applicant to make her submissions on the next occasion.
6. Learned Counsel for the applicant prays for permission to fle compilation of depositions of important witnesses. Permission is granted. Leave to amend to annex the depositions of witnesses is granted. Amendment shall be carried out within a period of two weeks from today with copy to the other side.
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7. Learned Counsel for the Respondent to fle additional afdavit-in-reply, in view of this compilation which is sought to be fled. For that purpose further two weeks are given to learned Counsel for the Respondent.
8. Stand over to 09/08/2021.
9. It is clarifed that if the applicant is in need of any other urgent medical treatment, she shall be provided necessary medical treatment.
(SARANG V. KOTWAL, J.)
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