DHANANJAIAH @ RENUKA PRASAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.178/2019 (S.C.No.359/2019) of Kumbalagudu Police Station for the offences punishable under Ss. 333, 353, 307 read with Sec. 34 of IPC.

(2.) Heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent/ State.

(3.) The learned counsel appearing for the petitioner seeks granting of bail in favour of the petitioner on medical grounds stating that this petitioner is in need of immediate medical treatment since he has suffered the fired bullet injuries to his left leg and still he is suffering and not able to walk properly and the jail authorities have not provided adequate treatment and he is in need of expert medical attention. This Court directed the jail superintendent to furnish the report with regard to the medical condition of the petitioner. Hence, in terms of the order of this Court, the petitioner was referred to the Victoria Hospital, wherein, he was subjected to medical evaluation and Orthopaedician also suggested for x-ray and after taking the x-ray, it shows Union of Distal 1/3rd Ulna, X-ray of Knee suggests No Radiological Abnormality and only advised oral medications. It is opined by the Chief Medical Officer that treating Orthopaedician at Victoria Hospital opined no active treatment necessary from Ortho point of view and the report is also placed along with the opinion.