Delhi High Court - Orders
Amir@Munna@Shejad vs The State Govt Of Nct Of Delhi on 10 November, 2022
Author: Sudhir Kumar Jain
Bench: Sudhir Kumar Jain
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2790/2022
AMIR@MUNNA@SHEJAD ..... Petitioner
Through: Mr. Mandeep Walia, Ms. Inderjeet
Sidha, Advs.
versus
THE STATE GOVT OF NCT OF DELHI ..... Respondent
Through: Mr. Raghuvinder Varma, APP for
State with Insp. Ashwani, SI Suresh
Meena, P.S. New Usmanpur
CORAM:
HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 10.11.2022
1. The present bail application is filed under section 439 Cr.P.C. on behalf of the accused/Amir @ Munna @ Sehjad for grant of interim bail on medical grounds.
2. As per the Medical Report, received from Dispensary, Central Jail No.3, Tihar, New Delhi dated 05.11.2022, the applicant is suffering from "right sided hydronephrotic kidney with cortical thinning and multiple non- obstructive renal calculi" and has been given adequate treatment in the Urology Department of the Surgeon Hospital on various dates. It is also mentioned that at present the general medical condition of the applicant is stable on medications.
3. The counsel for the petitioner stated that the petitioner/applicant needs better treatment and be released on interim bail for 15 days, so that he can be provided suitable medical treatment.
4. The Additional Public Prosecutor for the respondent/State opposed the bail application by stating that the applicant has been provided suitable Signature Not Verified Digitally Signed By:JITENDRA Signing Date:16.11.2022 11:35:21 medical attention by the concerned Jail Authority.
5. The applicant is suffering from "right sided hydronephrotic kidney with cortical thinning and multiple non-obstructive renal calculi". After considering all facts, the petitioner is admitted to interim bail for a period of 15 days on furnishing personal bond in the sum of Rs.20,000/- with one local surety of the like amount to the satisfaction of the concerned Trial Court on the following condition:-
(i) The petitioner shall provide his mobile phone number to the Investigating Officer (IO) concerned - at the time of release, which shall be kept in working condition at all times.
The petitioner shall not switch-off, or change the same without prior intimation to the IO concerned, during the period of interim bail;
(ii) The petitioner shall not indulge in any criminal activity during the suspension period;
(iii) The petitioner shall surrender before the jail authorities after the expiry of the period of interim bail.
(iv) The petitioner shall not temper with the evidence or try to influence the witness.
(v) The petitioner shall not leave delhi during period of interim bail.
6. The bail application stands disposed of.
7. A copy of this order be sent to the concerned Trial Court for compliance and information.
SUDHIR KUMAR JAIN, J NOVEMBER 10, 2022/j/kg Signature Not Verified Digitally Signed By:JITENDRA Signing Date:16.11.2022 11:35:21