Delhi High Court - Orders
Arvind Yadav vs State (Govt. Of Nct Of Delhi) on 9 February, 2023
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2525/2022
ARVIND YADAV
..... Petitioner
Through: Mr.Aditya Aggarwal and Ms.Pooja
Roy, Advocates.
versus
STATE (GOVT. OF NCT OF DELHI)
..... Respondent
Through: Mr.Yudhvir Singh Chauhan, APP for
State.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 09.02.2023 CRL M.A. No.3241/2023
1. Initially, the petitioner was released on interim bail per order dated 05.09.2022 on medical grounds which has been extended time and again. Pursuant to last order, the status report regarding hospitalization of petitioner has been filed, and it inter alia notes:-
15. That medical documents has been verified from the Nestiva Hospital and report dated 07.02.2023 of Dr. Amit Choudhary, M.D(Physician), Medical Superintendent, Nestiva Hospital, Munirka, New Delhi has been received and is reproduced below for the kind perusal of this Hon'ble Court.
"To whom so ever it may concern
1. The given documents of Arvind Yadav are issued by Nestiva Hospital, New Delhi.
2. As above mentioned patient is admitted in this Hospital on 01/02/20231 with C/o fever on & off* 1 week, recurrent vomiting [not able to retain by mouth *2 days] Pt was taking oral medicine for same but not helping yellow selna, pain abdomen ++, gen weakness/lethargic H/o Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:10.02.2023 15:19 stroke, gen weakness left side(paralysis), facial paralysis with uncontrolled HTN and relapsed viral herpes( Contagious). Patient was admitted for same on 27.12.2022 K/C/o HTN. His blood reports are also not in good side. For above complain he is taking treatment in this Hospital...
3. Present medical condition of Mr. Arvind Yadav is suffering from fever & recurrent vomiting & is Jaundice & leucocytosis & Anaemia & raised bilirubin, AKI, ESR, stroke & weakness of left side( Paralysis) & uncontrolled HTN & uncontrolled of & relapsed viral Herpes (Contagious).
4. Yes, He is admitted in this Hospital since 01.02.2023. Admitted for Jaundice/Fever/ recurrent vomiting/leucocytosis /Anaemia/ Raised Bilirubin/ stroke, AKI, ESR, stroke & weakness of left side face ( Paralysis) & relapsed viral herpes & uncontrolled HTN & uncontrolled of urination. For all given complaint, he is taking treatment from this Hospital. In my opinion, he might need 2-3 months to recover for same. As he is taking Rx for viral herpes from long time, he should recheck liver function test regularly. He should keep him hydrated, maintain hygiene.
2. Considering the above, it would be appropriate if the interim bail of petitioner is extended for a period of two months from today on the same terms and conditions as mentioned in order dated 05.09.2022.
3. The learned APP for the State submits remaining two witnesses shall be positively produced before the learned Trial Court tomorrow. The learned counsel for petitioner reasserts the identity of the petitioner shall not be disputed during recording of evidence / trial.
4. In view of above, the application stands disposed of. Pending application, if any, stands disposed of.
5. Copy of this order be communicated to the learned Trial Court/ Jail Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:10.02.2023 15:19 Superintendent for information and compliance.
6. Order dasti.
YOGESH KHANNA, J.
FEBRUARY 09, 2023 M Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:10.02.2023 15:19