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Chattisgarh High Court

Deolal Vaidya vs State Of Chhattisgarh on 4 September, 2025

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       HIGH COURT OF CHHATTISGARH AT BILASPUR



                           MCRCA No. 1343 of 2025


             DEOLAL VAIDYA versus STATE OF CHHATTISGARH



                                 Order Sheet




04/09/2025            Mr. Sudhanshu Kumar Singh, Counsel for the
              applicant.
                      Mr. Vivek Sharma, Addl. A.G.
                      Heard on I.A. No. 01/2025, application for ad-interim
              bail.
                      Learned counsel for the applicant submits that the
              applicant is suffering from serious ailment, Parkinson's
              Disease and his life is dependent on Pace Maker and his life
              is on thread. If the regular treatment is not provided to him
              his life is in danger. The Parkison's Disease is itself a disease
              in which the patient has no memory and sense for moment
              and during that period if any incident has taken place the
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urgent need of assistance is required which is not possible in
Jail Custody. The applicant is aged about 63 years old. He
further submits that in an old matter, popularly known as
"Biscuit King Rajan Pillai" case wherein the accused due to
non granting of bail died in the Jail custody and due to that,
Hon'ble Supreme Court was anxious about the incident, and
held that atleast ad interim/temporary bail ought to have
granted looking at the medical condition of the accused. He
further contends that in similar matter Hon'ble Supreme
Court in SLP (Cr.) No. 12801 of 2025 "Vikas Kumar
Goswami Vs. State of C.G." and other connected matters
passed the order on 29.08.2025 which reads as under:
            "1. Issue notice, returnable on 10.10.2025.
             2. Meanwhile, the petitioners are
             directed     to surrender before the
             Trial Court and furnish the bail
             bonds on the date fixed, whereupon
             they will be admitted to interim
             bail."
      Learned State Counsel raised formal objection in this
regard. However, he has admitted the fact that Hon'ble
Supreme Court has granted interim bail in SLP (Cr.) No.
12801 of 2025 Vikas Kumar (supra).
      Heard learned counsel for the respective parties at
length and perused the records with utmost circumspection.
      Looking to the facts and circumstances of the case,
submissions of the counsels, the medical documents
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            presented by the counsel for the applicant, and considering
            the order dated 29.08.2025 passed by the Hon'ble Apex
            Court in the matter of Vikas Kumar (supra), the age of the
            applicant, I am inclined to allow I.A. No. 01/2025,
            application for grant of ad-interim bail and it is hereby
            allowed.
                  The petitioner is directed to surrender before the
            trial court and furnish the bail bond on the date fixed,
            whereupon he will be admitted to interim bail.
                  This Court directs the State/respondent to constitute a

Medical Board of All India Institute of Medical Sciences (AIIMS), Raipur, C.G. consisting of experts of disease with which the applicant is stated to have been suffering and verify the medical reports so presented by the counsel for the applicant.

Learned State counsel is directed to file reply of the present MCRCA within 4 weeks.

List this case thereafter.

Sd/-

(Arvind Kumar Verma) Judge Madhurima