Delhi High Court - Orders
Chander Prakash Wadhwa (Through ... vs State (Govt. Of Nct Of Delhi) Economic ... on 17 October, 2023
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1121/2023
CHANDER PRAKASH WADHWA (THROUGH PAROKAR)
..... Applicant
Through: Mr. Arshdeep, Mr. Harsh Srivastava
and Mr. J.K. Jaiswal, Advocates.
versus
STATE (GOVT. OF NCT OF DELHI) ECONOMIC OFFENCES
WING ..... Respondent
Through: Mr. Ajay Vikram Singh, APP for the
State with Insp. Abhishek Kumar,
PS: EOW.
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 17.10.2023 CRL.M.(BAIL) 1424/2023 ( for Extension of Interim bail)
1. The present application has been filed by the applicant under Section 482 Cr.P.C. seeking extension of the interim bail of the applicant on medical grounds for a further period of 60 days.
2. Learned counsel for the applicant submits that the applicant is suffering from various ailments and is required to be admitted in the hospital for PTCA to LCX (i.e. 3rd Stent implant). Learned counsel for the applicant submits that the medical documents of the applicant have been placed on record.
3. Notice was issued and the Status Report verifying the medical documents of the applicant was called for.
BAIL APPLN. 1121/2023 Page 1 of 3This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/10/2023 at 23:10:14
4. Learned APP for the State has filed the Status Report, verifying the medical documents of the applicant, wherein a letter has been received from Yatharth Super Speciality Hospital, HO-01, Sector-1, Greater Noida, Gautam Budh Nagar, Uttar Pradesh-201306 and HCM Health Care, D-297, Nirman Vihar, Delhi-110092, stating that the applicant has been receiving treatment. It was further stated that "Patient has been admitted on 10/10/2023 under Cardiology for PTCA to LCX and Medicine for concurrent fever, diarrhoea and vomiting. Investigations done on 10/10/2023 revealed that now the patient has developed multiple gallstones, multiple para pelvic and cortical cysts are present in both the kidneys and enlarged prostate. He is also diagnosed with Typhoid fever. PTCA will be performed after stabilising him for the same. He has already been undergoing treatment for Hepatitis B and would be requiring to continue medications, monitoring and restrictions as advised by Gastroenterologist to keep Hepatitis B in inactive stage. Any recurrent upsurge of Hepatitis B is fatal for the patient as his liver is already compromised. He has been advised Laparoscopic Cholecystectomy post PTCA to LCX. Any invasive procedure if planned would require anticoagulants to be stopped as can cause excessive bleeding Curing procedure." Learned APP submits that in view thereof, he has no objection if the application is allowed, however, since no specific time until which the treatment shall be completed has been provided, the applicant be released for a period of 4 weeks only.
5. Considering the medical condition of the applicant, the interim bail granted vide order dated 04.05.2023 on medical grounds, which stood modified vide order dated 24.07.2023 and was subsequently extended thrice, vide orders dated 30.05.2023, 18.07.2023 and 10.10.2023, is further BAIL APPLN. 1121/2023 Page 2 of 3 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/10/2023 at 23:10:14 extended for a period of 4 weeks, on the same terms and conditions as contained in order dated 04.05.2023.
6. The application stands disposed of in the above terms.
SAURABH BANERJEE, J OCTOBER 17, 2023/So BAIL APPLN. 1121/2023 Page 3 of 3 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/10/2023 at 23:10:15