Supreme Court - Daily Orders
Mahender Singh Yadav vs High Court Of Delhi on 1 July, 2020
Bench: Indira Banerjee, B.R. Gavai
ITEM NO.8 Virtual Court 2 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 3928/2017
(Arising out of impugned final judgment and order dated 29-03-2017
in CRLRP No. 246/2017 passed by the High Court Of Delhi At New
Delhi)
MAHENDER SINGH YADAV Petitioner(s)
VERSUS
HIGH COURT OF DELHI & ORS. Respondent(s)
(ONLY I.A. NO. 57808/2020 IN SLP(crl) No. 5747-5748/2019 TO BE
LISTED ON 01.07.2020 )
WITH
SLP(Crl) No. 5747-5748/2019 (II-C)
(FOR INTERIM BAIL ON IA 57808/2020)
Date : 01-07-2020 This application was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Basant R. (Senior Advocate)
Mr. K Sultan Singh (Senior Advocate)
Mr. Vikram Singh Panwar (Adv)
Mr. Tasveer Solanki (Adv)
Mr. Samar Vijay Singh (AOR)
Mr. Vikas Singh Jangra (AOR)
For Respondent(s) Mr. H. S. Phoolka, Senior Advocate
Mr. Jagjit Singh Chhabra, Advocate
Mr. Saksham Maheshwari, Advocate
Mr. Jagjit Singh Chhabra, AOR
Mr. K.M. Nataraj, ASG
Mr. Kanu Agrawal, Adv.
Ms. Swati Ghildiyal, Adv.
Ms. Shraddha Deshmukh, Adv.
Mr. Arvind Kumar Sharma, AOR
Signature Not Verified
Mr. B. V. Balaram Das, AOR
Digitally signed by
MEENAKSHI KOHLI
Date: 2020.07.01
15:47:06 IST
Reason: Mr. Nishesh Sharma, AOR
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Mr. Harvinder Chowdhury, AOR
Mr. Sahitya Singh, Adv.
Mr. Mukesh Kumar, Adv.
Mr. Abinash Kumar Mishra, AOR
UPON hearing the counsel the Court made the following
O R D E R
I.A. NO. 57808/2020
This application for interim bail has been taken out on the ground that the petitioner has been found to be corona positive. It is unfortunate that the petitioner has contracted Covid 19. We are informed that he is in a serious condition. He has been hospitalized and is in the Intensive Care Unit of the hospital. Everything possible is being done for the treatment of the petitioner.
Mr. K.M. Nataraj, learned ASG states that all the patients are given equal treatment and there is no discrimination of the petitioner or the members of his family on the ground of incarceration of the petitioner.
The petitioner or his family members have no grievance with regard to the treatment given to the petitioner. Mr. R. Basant, learned senior counsel for the petitioner argued that interim bail should be granted to the petitioner to enable him and/or his family to take steps in view of the deteriorating health condition of the petitioner. There is, however, no specific indication and/or suggestion forthcoming from the petitioner and/or his family members as to the steps which they wish to take. There is no offer from the family to shift the petitioner to any other hospital. There is not even a whisper in the petition that any differential 2 treatment is meted to the patient or to his relatives on the ground of incarceration of the petitioner.
The application, therefore, cannot be entertained. I.A. NO.57808/2020 is accordingly dismissed.
List all the pending applications as directed by the order dated 13.05.2020.
(MEENAKSHI KOHLI) (RENU KAPOOR)
AR-CUM-PS COURT MASTER
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