Punjab-Haryana High Court
Babu Ram vs State Of Punjab on 22 July, 2014
Author: T.P.S.Mann
Bench: T.P.S.Mann
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM M-23912 of 2014
Date of Decision : July 22, 2014
Babu Ram
.....Petitioner
VERSUS
State of Punjab
.....Respondent
CORAM: HON'BLE MR. JUSTICE T.P.S.MANN
Present : Mr. P.S.Sullar, Advocate
T.P.S. MANN, J. (Oral)
Prayer has been made for the grant of interim bail to the petitioner on medical grounds as according to him, he had earlier suffered attack of paralysis in 2012 and is now suffering pain in the chest and has also been advised to undergo angiography.
Before filing the present petition in this Court, the petitioner moved the Court of Sessions for the grant of regular bail. In his application filed before the Court of Sessions, he did not plead anywhere about the petitioner suffering from various ailments. A perusal of the order dated 20.5.2014 passed by Additional Sessions Judge, SAS Nagar makes out that the petitioner had sought his release on bail only on merits and not for interim bail on the ground of suffering certain ailment. Under CRM M-23912 of 2014 -2- these circumstances, the present petition filed by the petitioner is not maintainable. The same is, accordingly, disposed of.
However, the petitioner is relegated to the remedy of approaching the Court of Sessions for the grant of interim bail on medical grounds, in the first instance.
( T.P.S. MANN )
July 22, 2014 JUDGE
ajay-1
Kumar-I Ajay
2014.07.23 14:59
I attest to the accuracy and
integrity of this document
Chandigarh