SHARAD GOVIND TEREDESAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) IN this application which is filed in the main application, the applicant has requested that he be released on temporary bail as he is a heart patient and he has undergone by-pass surgery on earlier occasion. He has, thereafter, surrendered to custody but once again complained of breathlessness, chest pain and angina. I had recorded in my order passed on 18th August 2006 that this applicant was advised certain tests but the arrangement/facility for conducting these tests was not available at Sir J.J.Group of Hospitals. He was, therefore, allowed to undergo these tests privately. Now Mr.Chitnis has pointed out to me that the applicant has undergone certain tests except stress test. This test could not be conducted because applicant complained of breathlessness and the said test has been postponed. Mr.Chitnis submits that time to surrender be extended to enable applicant to undergo this test.

(2.) MAIN bail application was also argued and is reserved for orders.

(3.) IN the morning session, I was not happy to note such continuing state of affairs and, therefore, had directed learned A.P.P. to take instructions from the Dean, Sir J.J. Group of Hospitals on the specific issue as to whether arrangement/facility for stress test and angiography is available at J.J. Hospital.