PARIMAL SARDAR@PARIMAL SIKDAR Vs. PARIMAL SARDAR

JUDGEMENT

(1.) The petitioner admittedly suffers from 100% speech and hearing impairment. The petitioner has been in custody for 440 days and has suffered from various ailments while in custody. The petitioner has also been referred to the North Bengal Medical College for treatment.

(2.) Considering the physical condition of the petitioner and a recent order of the Supreme Court in Criminal Appeal No.176 of 2022 (Rockysingh Jalindersingh Kalyani vs. The State of Maharashtra), where the Supreme Court also took into account the physical condition of the person suffering from disability, we are inclined to allow the application for bail.

(3.) Learned counsel appearing for the State objects to the prayer for bail.