IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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CRM-M-25536-2024 Date of decision: July 5th, 2024 Sukhwinder Singh @ Sukha .....Petitioner
Versus
State of Punjab
.....Respondent
CORAM: HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL Present: Mr. Fariad Singh Virk, Advocate for the petitioner.
Mr. Navdeep Singh, Deputy Advocate General, Punjab.
MANJARI NEHRU KAUL, J. (ORAL)
This is a second petition filed by the petitioner seeking the concession of interim bail on medical grounds for a period of three months under Section 439 of the Code of Criminal Procedure, 1973 in case FIR No.212 dated 28.10.2022 under Sections 21 and 25 of the NDPS Act, registered at Police Station Sadar Jagraon, Ludhiana.
2. In compliance of order dated 24.05.2024 passed by this Cout, learned State counsel has filed short reply by way of affidavit of Superintendent, Central Jail, Ludhiana, which is taken on record. Learned State counsel has drawn the attention of this Court to paragraph 3 of the said affidavit as well as Annexure R-1 and submitted that a perusal of the same clearly reveals that the petitioner only requires to be operated upon for cataract and other than that, he has no other serious medical ailment, though he is also stated to be a diabetic. It has been further submitted that petitioner is already under conservative management at the Jail Hospital and is being provided
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CRM-M-25536-2024 -2- with requisite medical assistance as and when required, including regular follow-ups before the Ophthalmologist.
3. In the circumstances, no ground is made out for extending the concession of bail on medical grounds to the petitioner. However, the authorities concerned are directed to get appointment with the Ophthalmologist at the earliest for getting the petitioner operated upon for cataract on his left eye. In case the petitioner requires any specialized medical treatment, the jail authorities will ensure that he is provided the same without any delay.
4. With above observations, the instant petition stands disposed of.
July 5th, 2024 (MANJARI NEHRU KAUL)
Puneet JUDGE
Whether speaking/reasoned : Yes
Whether reportable : No
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