SAPAM CHARUBALA Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) This appeal has been filed challenging the order of the learned Special Judge (NIA), Manipur in Cril. Misc.(B) Case No.44 of 2018 on 06.11.2018. By the order dated 6.11.2018, the learned Special Judge (NIA), Manipur, while rejecting the bail application for the reasons stated therein, directed that the appellant-accused should be medically treated. The reasons for rejecting the bail and the reasons for directing the medical treatment are at page Nos.68 and 69, which are as follows:-

(2.) I have also received the report from the Special State Medical Board, sitting held on 5.11.2018 at 11 a.m., wherein it was advised that the patient needs treatment and hospitalization at a sophisticated cardiac centre.

(3.) Under the circumstances, after taking into consideration the materials on record, on hearing both counsels and on the recommendation of the State Medical Board, the accused is permitted to be treated at the Cardio-Thoracic Centre, All India Institute of Medical Sciences (AlIMS), New Delhi for his ailments. His prayer for grant of bail is, however, rejected.