Delhi High Court - Orders
Takkar @ Imran vs The State, Govt Of N.C.T. Of Delhi on 4 January, 2023
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1925/2022
TAKKAR @ IMRAN ..... Petitioner
Through: Mr. B.S. Chauhan, Adv.
versus
THE STATE, GOVT OF N.C.T.
OF DELHI ..... Respondent
Through: Ms. Richa Dhawan, APP
for the State with Insp.
Suresh Chand, PS Khyala.
CORAM:
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 04.01.2023
1. Pursuant to the last order dated 15.12.2022, the medical status report dated 29.12.2022, is filed by the office of the Senior Medical Officer, Dispensary, Central Jail No.10, Rohini, New Delhi-110089. The copy has been handed over in the Court and the same is taken on record.
2. The relevant paragraphs of the medical status report reads as under:
"xxxx xxxx xxxx On 11.11.2022, he was referred to Dr.BSA Hospital Surgery department for his complaint of pain in right flank and burning micturition, wherein he was advised medicines accordingly and referral to higher center.
On 26.11.2022, he was referred to Lok Nayak Hospital Surgery department for his complaint of pain in abdomen, wherein the inmate patient was examined and was advised to review after some Signature Not Verified prescribed investigations. Digitally Signed By:HARMINDER KAUR BAIL APPLN. 1925/2022 Page 1 of 2 Signing Date:09.01.2023 15:25:49 On 08.12.2022, he was referred to Lok Nayak Hospital Surgery department for his complaint of pain in abdomen and epigastrium radiating to back, pain over bilateral buttocks with generalized body ache, wherein he was examined and was advised laparoscopic cholecystectomy (laparoscopic gall- bladder removal) for his illness, some medicines along with X-Ray KUB.
On 09.12.2022, he was referred to Dr. BSA Hospital Radiology department for X-Ray KUB and the same was done.
On 29.12.2022, he was referred to Lok Nayak Hospital Surgery department; wherein, his pre- anesthetic check-up was done. After his clinical evaluation, he was advised tests (Chest X-Ray, ECG, Pulmonary function test) and review in Medicine and Pulmonary medicine department. Date of appointment of PFT is given for 09.01.2023. He has been scheduled for it."
3. His next appointment is stated to be fixed for 09.01.2023. It is mentioned that the condition of the patient is stable and all the prescribed medications have been provided to the applicant and for the purpose of surgery all the required steps such as pre-anesthetic check-up etc. are being carried out.
4. On the perusal of the medical status report, this Court is satisfied by the steps being taken in order to address the medical condition of the accused and no further direction is required to be passed at this stage. The accused is, however, at liberty to file further representation to the DG (Prisons), in case any grievance remains in future.
5. In view of the above, the bail application is dismissed.
AMIT MAHAJAN, J JANUARY 4, 2023 "hkaur"
Signature Not Verified Digitally Signed By:HARMINDER KAUR BAIL APPLN. 1925/2022 Page 2 of 2 Signing Date:09.01.2023 15:25:49