Delhi High Court

Hukum Chand @ Monu vs State (Govt. Of Nct Of Delhi) on 14 May, 2025

                          $~68
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                            Date of Decision: 14.05.2025
                          +      BAIL APPLN. 1846/2025 & CRL.M.A. 14937/2025
                                 HUKUM CHAND @ MONU                                    .....Petitioner
                                                     Through:    Mr. Sarthak Tomar, Advocate.
                                                     versus

                                 STATE (GOVT. OF NCT OF DELHI)             .....Respondent
                                               Through: Ms. Manjeet Arya, APP for State with
                                                         Inspector Anil Kumar and Inspector
                                                         Mintu Singh, PS S. P. Badli.


                                 CORAM:            JUSTICE GIRISH KATHPALIA


                          JUDGMENT                (ORAL)

1. The accused/applicant seeks interim bail in case FIR No. 873/2021 of PS S.P. Badli for offence under Section 302/34 IPC. The interim bail is sought solely on the ground that the accused/applicant needs medical treatment for piles suffered by him. As reflected from Status Report dated 06.05.2025 filed before the learned Trial Court while similar application was being dealt with, the jail doctor reported that appropriate medical treatment is already being administered to the accused/applicant and his medical condition is stable.

2. Further, learned APP accepting notice submits that piles is not such an ailment, for which the accused/applicant be granted bail, that too in the

BAIL APPLN. 1846/2025 Page 1 of 2 pages

KATHPALIA

Digitally Signed KATHPALIA Date: 2025.05.14 17:56:51 +05'30' By:RAHUL YADAV Signing Date:14.05.2025 18:34:04 backdrop of the heinous manner in which murder was committed allegedly by the accused/applicant.

3. In view of the aforesaid, I find no reason to grant interim bail to the accused/applicant. The application is dismissed.

4. However, the jail authorities are directed to ensure best possible medical treatment to the accused/applicant and for compliance, a copy of this order be sent to the Jail Superintendent. Pending application stands disposed of.

GIRISH GIRISH KATHPALIA KATHPALIA Date: 2025.05.14 17:57:08 +05'30' GIRISH KATHPALIA (JUDGE) MAY 14, 2025/DR

BAIL APPLN. 1846/2025 Page 2 of 2 pages