LALAWMPUIA, S/O LALDANMAWIA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) HEARD Mr. A.R. Malhotra, learned counsel appearing for the petitioner as well as Mr. Lalsawirema, learned Additional Public Prosecutor, Mizoram.

(2.) THIS is an application under Section 439 Cr.P.C for grant of bail to the accused/petitioner Lalawmpuia in connection with Criminal Trial No. 64/2014 in Narco P.S. Case No. 1/2014 dt. 15/1/2014 u/s 21 (b) of the ND and PS Act, 1985.

(3.) MR . A.R. Malhotra, learned counsel for the accused/petitioner submits that apart from the other ground that he has taken in the bail application, the accused/petitioner is seriously ill and there is no appropriate medication that can be given to the petitioner while he is in judicial custody. He also submits that the accused/petitioner is suffering from Hepatitis 'C' and HIV positive (+ve) with Gross Cellulites of the (L) leg which needs daily dressing. He has also relied on the medical certificates which he has annexed as Annexures -1, 2 and 3 in the bail application.