Dr. Ramesh Badlani Vs. State of Madhya Pradesh
[Special Leave Petition (CRL.) No. 6568 of 2018]
ORDER
Abhay Manohar Sapre, J.
1. Having heard Dr. Rajiv Dhavan, learned senior counsel for the petitioner, Shri Saurabh Mishra learned counsel for respondent no. 1 State and Shri Mahavir Singh, learned senior counsel for impleader, and on perusal of the record of the case and the case law cited by Dr. Dhavan, we are not inclined to interfere with the impugned order of the High Court which declined to grant bail to the petitioner.
2. Dr. Dhavan, learned senior counsel, however, submitted that the petitioner is not keeping well.
3. It is for the petitioner to approach the Sessions Judge who, in his judicial discretion, is empowered to pass appropriate orders keeping in view the facts made out by the petitioner in that behalf after hearing all parties concerned.
4. The special leave petition is dismissed.
5. Pending application(s), if any, stand disposed of.
............................................J. [ABHAY MANOHAR SAPRE]
............................................J. [INDU MALHOTRA]
New Delhi;
November 02, 2018.
