PRADEEP SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD Sri. Manish Tiwary, Sri. A.K. Awasthi, learned Counsel for the applicant, learned A.G.A. for the State of U.P. and Sri. P.C. Srivastava, learned Counsel for the complainant.

(2.) THIS is second bail application filed by the applicant Pradeep Singh with a prayer that he may be released on a short -term bail on the ground of illness of the applicant in Case Crime No. 1037 of 2004, under Sections 302, 307, 34, 504 and 506, I.P.C., Police Station Cantt. district Gorakhpur.

(3.) IT is contended by learned Counsel for the applicant that the applicant is having serious eye trouble for which proper care and treatment is not available inside the District Jail, Gorakhpur due to eye trouble, the applicant is having blurred vision and temporary blackouts. The applicant moved an application in the Court of learned Additional Sessions Judge, F.T.C. No. 3, Gorakhpur with a prayer that treatment of the eye may be done from a S.T.O. Specialist on which the Jail Superintendent was directed to take the steps as per rules on 17.6.2009, a small treatment has been provided to the applicant in the jail, which has been resulted in no relief. The applicant is in jail since 29.6.2009, in case applicant is not released on a short -term bail, he may not be able to get proper medical aid and his eye vision shall be lost.