Delhi High Court - Orders
Ram Kishore vs State Nct Of Delhi on 18 September, 2024
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2914/2024
RAM KISHORE .....Petitioner
Through: Mr. Kshitij Goel, Adv.
versus
STATE NCT OF DELHI .....Respondent
Through: Mr. Aashneet Singh, APP for State
with Insp. Sunny Kumar, PS Rajinder
Nagar.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 18.09.2024
1. Medical report has been received stating that the petitioner was reviewed by Dr. Gaurav Bansal on 11.09.2024, who has advised him to undergo laparoscopic cholecystectomy.
2. Learned counsel for the applicant submits that the parokar would seek a date for surgery from the concerned doctor and convey the same to the concerned Jail Superintendent. As and when the date of surgery is advised, let the petitioner be taken a date prior for the requisite tests and if cleared for surgery, be taken on the next date or any other date for the surgery so advised, in custody and brought back.
3. A copy of this order be sent to the concerned Jail Superintendent for information and compliance.
4. Application stands disposed of.
MANOJ KUMAR OHRI, J SEPTEMBER 18, 2024 akc This is a digitally signed order.
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