PUKHRAMBAM JOYKUMAR Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Gunedhor, learned counsel appearing for the applicant. Heard also Mr. Samarjit Hawaibam, learned PP for the State.

(2.) This MC has been filed seeking for bail on the ground that the petitioner/convict is suffering from serious eye problem and he needs special treatment to ensure that one of the two eyes which is functional, is safeguarded.

(3.) In this case, the petitioner/accused is seeking for interim bail on health ground. He was convicted under Sec. 302 IPC r/w Sec. 34 IPC vide judgment dtd. 12/1/208 passed by the learned Additional Sessions Judge (Fast Tract Court), Manipur East. The appeal has been filed against the conviction order along with MC which is filed seeking interim bail.