J.P. JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant J.P. Joshi, who is in jail in connection with Case Crime No. 358 of 2013, relating to offences punishable under sections 376-C(b) and 506 IPC, Station-Kotwali Dehradun, District Dehradun, has sought his release on bail. Heard learned Counsel for the parties, perused the material on record and considered the grounds taken up in the bail application.

(2.) While disposing of the first bail application of the accused-applicant, this Court directed, among other things, as under:

(3.) The letter dated 20.3.2014 written by Senior Medical Officer, District Jail, Dehradun, which was addressed to Jail Superintendent, District Jail, Dehradun is brought on record. Senior Medical Officer wrote that "It would be difficult for patient to be sent to Doon Hospital from District Jail (at Suddhowala) for physiotherapy on OPD basis (as road conditions may lead to jerks).