AMIT ARORA Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The present application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') for taking additional grounds for interim bail application, i.e. CRL.M.A. 1385/2023, in view of serious medical emergency of the petitioner's daughter Ms. 'X' (name redacted), who is suffering from Paranoid Schizophrenia and has shown serious suicidal tendencies in the past about 10 days.

(2.) At the outset, learned Senior Counsel for the petitioner stated that he is pressing only the present application with regard to the medical condition of the petitioner's daughter and is not arguing on the main interim bail application filed by petitioner on medical grounds.

(3.) The case of the petitioner is that his daughter, who is aged about 16 years, is suffering from serious mental health conditions which had first surfaced around December, 2022. As stated in the petition, on 27/12/2022, the petitioner's daughter was admitted at Paras Hospital, Gurugram, Haryana in emergency where she was diagnosed with Paracetamol Poisoning (suicide attempt), and a Gastric Lavage was immediately conducted to manage the Paracetamol poisoning and she was kept under strict medical supervision. It is stated that after the first attempt, she had tried to commit suicide again on two different occasions, and upon further examination, it had emerged that she was also suffering from Acute Stress reaction (ASR), which is a serious psychiatric disorder. It is further stated that regular consultations and follow up was done with doctors, who had advised that petitioner's daughter should be kept under strict vigilance as there was a risk of self-harm. Further, it was also observed by the doctors that the same is on account of the petitioner's incarceration, thus therapy sessions were advised. It is submitted that the daughter of the petitioner had tried to commit suicide again on 23/3/2023 after which she was rushed to Medharbour Hospital, Gurugram, Haryana where she was diagnosed with Staggered Paracetamol Ingestion and Paranoid Schizophrenia F20. It is stated that in view of such mental condition of the petitioner's daughter, the petitioner was granted interim bail by the learned Trial Court.