Madhya Pradesh High Court
Indrabhan Singh vs The State Of Madhya Pradesh on 16 March, 2017
CRA-534-2017
(INDRABHAN SINGH Vs THE STATE OF MADHYA PRADESH)
16-03-2017
Shri Hitendra Singh, counsel for the petitioner.
Shri D. K. Paroha, panel lawyer for the respondent/State.
Learned panel lawyer submits that the case file of the AG office is not available with him therefore he is not in a position to state whether the Court order dated 27.02.2017 has been complied with.
Per contra, learned counsel for the petitioner prays for interim bail on the ground of illness of the petitioner. In support of the application, he has filed copy of Discharge Ticket Cum Patient Summary Sheet of S.S. Medical College & Sanjay Gandhi Memorial Hospital, Rewa dated 17.02.2017 which shows that the petitioner is suffering from Prostatic carcinoma and metastasis apart from other ailments.
Learned counsel for the petitioner submits that at present the petitioner has been admitted to Netaji Subhash Chandra Medical College, Jabalpur.
In aforesaid circumstances, learned panel lawyer for the respondent/State is directed to call for and obtain medical status report of the petitioner at the earliest.
Let the matter be listed on 20.03.2017.
Let the case diary be made available on the next date of hearing. Let a copy of this order be given to learned panel lawyer to get the Court order complied with.
(C V SIRPURKAR) JUDGE b