Delhi High Court - Orders
Kewal Krishan Kumar vs Enforcement Directorate on 2 February, 2023
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3575/2022
KEWAL KRISHAN KUMAR ..... Petitioner
Through: Mr Mohit Mathur, Sr. Adv. with
Mr Vikas Arora, Mr Amit Bhatia and
Ms Radhika Arora, Advs.
versus
ENFORCEMENT DIRECTORATE ..... Respondent
Through: Mr Zoheb Hossain, Special Counsel
for E.D. with Mr Vivek Gurnani,
Adv.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 02.02.2023 This is an application seeking bail on medical condition of the applicant. As per the medical report of the applicant dated 05.01.2023 it has been stated:
"On 05/12/2022, the inmate patient was admitted at DDU Hospital surgery dept. for the complaint of pain abdomen. Diagnosed as a case of acute cholecystitis with Hypertension with epilepsy with varicose veins thereafter was discharged on oral medication on 08/12/2022.
On 19/12/2022, the inmate patient was referred on emergency to DDU Hospital in view of raised blood pressure wherein he was examined and was advised medicine accordingly.
On 04/1/2023, the inmate patient was referred to GB Pant Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:04.02.2023 17:04:55 hospital GI Surgery dept. wherein he was advised blood investigation, plan lap. Cholecystectomy, review PAC and review after getting fitness and clearance.
At present, the inmate patient is stable and all the medicines are being provided from jail Dispensary."
In view of the observations of the Medical Officer, I am of the view that the applicant needs to be examined by a Board of Doctors who will opine whether the applicant requires continuous psychiatric observation and medicines and whether the applicant can be provided adequate medical treatment from jail authorities.
The order be communicated to the Director, RML and the applicant shall be produced before the committee of Doctors on 09.02.2023.
The report be placed before the Court immediately thereafter. The report of committee of the Doctors shall also be shared with the Medical Superintendent, Tihar Jail who shall also opine whether the treatment can be provided from the jail. The report be also shared with learned counsel for the parties.
List on 14.02.2023.
Order be communicated to the Director, RML as well as to the Jail Superintendant.
JASMEET SINGH, J FEBRUARY 2, 2023 sr Click here to check corrigendum, if any Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:04.02.2023 17:04:55