Delhi High Court
Pirthi Singh vs State Of Nct Of Delhi on 4 June, 2020
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 04.06.2020
+ BAIL APPL.951/2020
PIRTHI SINGH .....Petitioner
versus
STATE OF NCT OF DELHI ..... Respondent
Advocates who appeared in this case:
For the Petitioner: Mr. Gaurav Kochar, Advocate.
For the Respondent: Mr. Tarang Srivastava, APP for the State with
Inspr. Surender Kumar.
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL)
1. The hearing was conducted through video conferencing.
2. Petitioner seeks interim bail for a period of 2 months in FIR
No.428/2011 under Sections 302/120-B/34 IPC, Police Station New
Usmanpur on medical grounds.
3. Learned counsel for the petitioner submits that the alleged
incident is of the year 2011 and the petitioner has been implicated
mainly on the statement of one approver. He submits that there is no
material to corroborate the presence of the petitioner at the spot or to
connection with the subject incident. He, however, without prejudice,
submits that the petitioner is aged 61 years and is a known case of
hypertension and coronary artery disease and as per his medication
examination also suffers from heart ailment. He submits that in view
of the present prevailing situation of Covid-19 pandemic, he is a high
risk individual and prays that he may be granted interim bail for a
period of 2 months for taking appropriate medical treatment privately
so that his condition can improve.
4. It is noticed that the medical report submitted by the Medical
Officer In-charge shows that the petitioner is a known case of
hypertension and coronary artery disease. He was examined at GTB
Hospital where he was advised for Cardiology opinion from Rajiv
Gandhi Super Speciality Hospital. The medical opinion of Rajiv
Gandhi Super Speciality Hospital is that he suffers from Mild Left
Ventricular Hypertrophy. He has been advised medication for his
medical condition. However, it is noticed that despite medication, his
blood pressure was 166/90 on 23.05.2020, when he was examined for
the purposes of submission of the report.
5. Without commenting on the merits of the case and keeping in
view of the medical condition of the petitioner, I am of the view that
the petitioner has made out a case for grant of interim bail on medical
ground for a period of 4 weeks.
6. Accordingly, on petitioner furnishing a bail bond in the sum of
Rs. 50,000/- with one surety of the like amount to the satisfaction of
the concerned Superintendent, Jail, petitioner shall be released on
interim bail for a period of 4 weeks from the date of his release.
7. Petitioner shall not go outside the National Capital Territory of
Delhi and in case he is required to go outside the National Capital
Territory of Delhi for any medical requirement, he shall duly intimate
the Investigating Officer prior to leaving Delhi. Petitioner shall
surrender his passport, if any, to the Investigating Officer. Petitioner
shall also intimate to the Investigating Officer his as well as his
surety's mobile number, which shall be kept active during this period.
Petitioner shall not do anything which may prejudice either the trial or
the prosecution witnesses. Petitioner shall surrender to the concerned
Superintendent, Jail on expiry of the period of 4 weeks from the date
of his release.
8. Petition is, accordingly, disposed of in the above terms.
9. Copy of the order be uploaded on the High Court website and
be also forwarded to learned counsels through email.
JUNE 04, 2020 SANJEEV SACHDEVA, J
st
