SHRI. SUDHIR ANGUR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Shri C.V.Nagesh, learned Senior Advocate for petitioner and Shri C.H.Hanumantharaya, learned Special Public Prosecutor for the State.

(2.) This petition is filed under Section 439 of Cr.P.C., by accused No.1 seeking bail for a period of six months in S.C.No.458/2020 to take medical treatment.

(3.) Shri Nagesh, learned Senior Advocate for petitioner adverted to letter dated 02.11.2020 written by the Chief Medical Officer, Central Prison, Parappanahalli Agrahara, Bengaluru, to the Jail Superintendent of Central Prison, Bengaluru and contended that petitioner is suffering from cardiac ailment and advised to undergo C.T. Coronary Angiogram Procedure. He further submitted that petitioner was also examined in Jayadeva Institute of Cardiology. He prayed that petitioner may be enlarged on bail for a limited period of six months to undergo aforesaid medical treatment.