Madhya Pradesh High Court
Satish @ Babu And Another vs State Of M.P. on 12 February, 2016
Cri.A. No.616/2007
12.2.2016
Shri Anil Ojha, learned counsel for appellant No.1 - Satish @
Badu.
Smt. Neelam Abhyankar, learned Panel Lawyer for the
respondent/State.
Heard on I.A. No.938/2016, an application for temporary suspension of jail sentence of appellant No.1 - Satish @ Badu on the ground that he is suffering from serious ailment and no proper treatment has been provided in the jail .
To support the aforesaid, he has filed number of medical papers along with the application.
Considering the arguments of the learned counsel for the appellant, we directed the learned Panel lawyer for the State to examine the application by a team of Doctors of District Civil Hospital, Sagar.
As per report No.1480/warrant/16, Bhopal dated 12/2/2016 of jail Superintendent, Bhopal his treatment is going on at Gandhi Medical College, Bhopal and there is an improvement in his treatment. The details of report reads as under:-
Mr. Satish S/o Laxman, 41 year, male was admitted in EMW 2 under Unit VI on 06/02/2016 Department of Medicine, Hamidia Hospital, Bhopal, With chief complaint of B/L lower limb swelling Abdominal distenstion, Constipation since 20-25 days. At the time of admission patient was conscious oriented, afebrile his Pulse 80/min, bp = 130/80. Respiration rate = 18/min, Pupil : B/L RTL. On examination abdomen was distended swelling present over both lower limbs, lcterus present, patient is provisionally diagnosed as hev+ive with ascitis under evaluation with left sided pleural effusion patient is given symptomatic and supportive treatment and investigated through routine investigation, chest and upper GI endoscopy is to be done. At present patient is in improved status.
Learned counsel for the appellant submits that the appellant No.1 wants to get his treatment to be done at some kidney hospital at Gujarat and prays that the application for temporary suspension of jail sentence of the present appellant be allowed.
On due consideration of the aforesaid, we allow the prayer for grant of temporary suspension of jail sentence of appellant No.1 and it is directed that the appellant No.1 Satish @ Badu be released for a period of fifteen (15) days subject to his furnishing a personal bond of Rs.1,00,000/- (Rupees One Lakh) with two local sureties in the like amount to the satisfaction of the trial Court and an undertaking that he will surrender immediately after expiry of the aforesaid period from the date of his release. Accordingly, I.A. No.938/2016 stands disposed of.
Certified copy today itself.
(P.K. Jaiswal) (Mrs. S.R. Waghmare)
Judge Judge
pn/