RAMESH CHANDRA Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) CRL.M.A.5596/2024 under Sec. 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.") has been preferred on behalf of the petitioner seeking extension of interim bail granted vide order dtd. 28/7/2022 on medical grounds with permission to file on record additional medical documents and facts. Also, CRL.M.A.7039/2024 under Sec. 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.") has been preferred on behalf of the petitioner for placing on record additional medical documents and facts.

(2.) Learned counsel for the petitioner submits that apart from the application for regular bail, an application for interim bail was preferred on behalf of the petitioner, whereby interim bail granted vide order dtd. 28/7/2022 on medical grounds has continued till date. Presently CRL.M.A.Nos.5596/2024 and 7039/2024 are pending consideration for extension of interim bail on medical grounds.

(3.) It is pointed out that after taking detailed note of the ailments suffered by the petitioner including the report from AIIMS, the interim bail was initially granted vide order dtd. 28/7/2022 and has continued since there has been no improvement in the condition of the petitioner. It is urged that petitioner being aged above 85 years forms a distinct class and even the report of Medical Board constituted by AIIMS, on the orders of this Court, reflects the poor condition of health of the petitioner. Learned Counsel further emphasizes that petitioner requires continuous monitoring and treatment which is not feasible in Jail. It is also pointed out that vide order dtd. 28/7/2022, while admitting the petitioner to interim bail, conditions were imposed regarding his confinement to home, except for the purpose of attending the Court hearings.