SIDDHARTH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the applicant and the learned APP for the respondent-State.

(2.) The applicant is seeking bail on the ground of health in Crime No.60 of 2022, registered with Vazirabad Police Station, District Nanded, for the offence punishable under Ss. 302, 307, 143, 147, 148, 149, 504, 506 of the IPC read with Sec. 4 / 25 of the Arms Act.

(3.) The recent opinion of the Medical Board of the Government Medical College and Hospital, Vishnupuri, Nanded about health of the applicant has been received. It has been filed that the applicant requires the continuous medical treatment. He is suffering from Acute Gastritis with Accelerated Hypertension with Ischaemic Heart Disease and Depressive disorder. That needs regular medication and regular follow up with Physician and Psychiatrist. Though it has been opined that the attendant is not required, but he has to continue the treatment regularly as advised for better recovery. Learned counsel for the applicant would submit that the applicant was admitted to the hospital and yesterday he has been discharged. He has been instructed that he had blood vomiting. Considering the overall situation, the Court is of the view that for the continuous and better treatment, the temporary bail for six months may serve the purpose and his health may be assessed after the opinion of the doctor. Hence, instead of granting him regular bail, he may be granted temporary bail. Hence, the following order :