MANVENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application under Section 439 of Cr.P.C. in connection with Crime No.391/2019 registered at Police Station-Tejaji Nagar, District-Indore for the offence punishable under Section 420 and 34 of IPC and he is under custody from 19/12/2019.

(2.) Learned senior counsel for the applicant prays for temporary bail for a period of two months on the ground of illness of applicant with which he is suffering. He also submits that if the applicant is not released on temporary bail for medical treatment, he may be died and prays that applicant may be released temporarily.

(3.) Learned Government Advocate for the State opposes the prayer but fairly submits that as per instructions obtained from Authorities of M.Y. Hospital, Indore looking to the ailment of applicant and keeping in view the present secnerio of COVID 19, they are unable to give proper treatment to the applicant, therefore, applicant may be released temporarily for a short period, in which he may be treated medically.