Punjab-Haryana High Court
Malkiat Singh vs State Of Punjab on 22 February, 2017
Author: A.B. Chaudhari
Bench: A.B. Chaudhari
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
(Sr. No.214) CRM-M-21818-2016
Date of Decision:-22.02.2017
Malkiat Singh
.....Petitioner
V/S
State of Punjab
.......Respondent
CORAM: HON'BLE MR. JUSTICE A.B. CHAUDHARI
Present : Mr. A.S. Brar, Advocate,
for the petitioner.
Mr. Abhishek Chautala, AAG Punjab.
A.B. Chaudhari, J. (Oral)
Heard learned counsel for the rival parties.
The petitioner's claim is for grant of interim regular bail on the ground that the petitioner is suffering from Hepatitis C. The State was asked to verify the correctness of the claim made by the petitioner. Now, the learned counsel for the State, on the basis of certificate dated February 13, 2017, Civil Surgeon Faridkot, which is taken on record, states that indeed the petitioner suffers from the serious disease of liver and Hepatitis C and the treatment is available only at PGI, Chandigarh.
In that view of the matter, I think, the petitioner should be granted interim regular bail for two months only. Hence, this petition is disposed of and the petitioner is ordered to be released on interim regular bail for two months from the date of his actual release to the satisfaction of the CJM/Duty Magistrate concerned, on the ground of medical health, in view of the representation of the claim made by the State thereof. The petitioner shall surrender back to the jail, on the last date of expiration of two months from the date of actual release thereafter.
Disposed of.
February 22, 2017 (A.B. Chaudhari)
Pankaj Judge
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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