SANTOKH SINGH Vs. STATE

JUDGEMENT

(1.) Petitioner seeks interim bail for a period of two months in FIR No.122/2018 under Sections 15/25 NDPS Act, Police Station Crime Branch on the ground that he is suffering from several ailments and requires urgent surgery.

(2.) As per the medical documents, petitioner has been diagnosed with Hypertension with Umbilical Hernia with chronic swelling right leg and advised surgery. Petitioner was taken for surgery at Deen Dayal Upadhyay Hospital but he refused surgery.

(3.) Learned counsel for the petitioner submits that the surgery was proposed in Deen Dayal Upadhyay Hospital and petitioner would like to have the surgery performed from a private hospital as petitioner is suffering from several other complications and has also been diagnosed with Elephantiasis Leg (Lymphatic Filariasis) as well as Hydroceli.