UMESH VERMA Vs. STATE

JUDGEMENT

(1.) The applicant, vide the present application has sought the grant of bail in relation to FIR No.132/2020, PS EOW (Crime Branch) Delhi, under Sections 420, 406, 409, 120B of the Indian Penal Code, 1860 with an alternative prayer seeking that he be released for two months on medical grounds.

(2.) As regards the prayer, that the applicant has made seeking the grant of bail for a period of two months on medical grounds, vide order dated 21.09.2021, the Superintendent Jail, Delhi was directed to submit the status of the present medical condition of the applicant after getting him examined. A report was thus received from the Superintendent Jail, Delhi dated 25.09.2021 which indicated that the applicant had been taken to the MI Room but that all adequate medical treatment was being provided to the applicant and that his condition was stable. In these circumstances, vide order dated 28.09.2021, it was considered appropriate that the application is heard on merits.

(3.) The status report dated 24.09.2021 was submitted under the signatures of the ACP, EOW with a further additional status report having been filed on 05.10.2021.