MOHAR SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Heard on I.A.No.9790/2012, an application for temporary suspension of sentence of the appellant Mohar Singh on medical ground.

(2.) It is submitted that the appellant Mohar Singh has been suffering from pain in left lower limb and he is unable to walk. Earlier MRI, ultrasound and CT Scan of the appellant was conducted and it was diagnosed that there were mild degenerative changes affecting lumbar spine and disc bulgeherniation at L4-5 & L5-S1 levels with right lateral recess compromise at L5-S1 level. The illness of the appellant is serious in nature and if proper treatment i.e. surgery is not conducted, then there would be paralysis of lower part of the body.

(3.) This court vide order dt.27.7.2012 granted interim bail to the appellant for treatment for a period of four weeks. Against the aforesaid order, an SLP was filed before the Hon'ble Supreme Court. In pursuance to the directions of the Hon'ble Supreme Court, the appellant was examined by the medical board and as per the report of the medical board dt.28.8.2012, the appellant needs surgery and hospitalization. Hon'ble Supreme Court vide order dt. 3.9.2012, disposed of the SLP with the following directions :