WASEEM AHMED Vs. STATE

JUDGEMENT

(1.) The present appeal is filed by Accused No.2 seeking grant of bail in Spl. C.C. No.181/2017 (in connection with Crime No.124/2016 of Commercial Street Police Station, Bengaluru) pending on the file of the XLIX Additional Civil and Sessions Judge, Bengaluru, the Special Court for trial of NIA Cases at Bengaluru.

(2.) The appellant/Accused No.2 was charged for the offences punishable under Sections 120(B) and 302 r/w. 34 of IPC and also under Section 16(1)(a), 18 and 20 of the Unlawful Activities (Prevention) Act,1967.

(3.) The trial Court after considering the grounds urged by the appellant/accused No.2, including the medical grounds, has rejected the bail application. While rejecting the application, the trial Court, in order to take care of the situation, has also directed the Superintendent of Central Prison, Parappana Agrahara, Bengaluru, to confirm himself as to whether all the facilities including instrumentations, etc. are available either at Victoria Hospital or at any Government Hospitals in Bengaluru so as to conduct the proposed surgery to Accused No.2 (the appellant herein). The trial court also taken care by directing the concerned to the effect that, in the event of nonavailability of required instruments, the Superintendent of Central Prison, Parappana Agrahara, Bengaluru, shall forthwith make necessary arrangements to procure the required instruments for the proposed surgery on rental basis, basing upon the advise given by the medical Authority concerned and also directed that, the Superintendent of Central Prison, Parappana Agrahara, Bengaluru, shall see that the proposed surgery be done at the earliest and he shall make proper report of compliance in this behalf to the Court, at the earliest.