VARUN BHOGAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Hearing has been done through video conferencing.

(2.) This is a petition that has been filed by the petitioner under Section 439 Cr.P.C. for grant of interim bail in FIR No.433 dated 27.04.2019, registered under Section 21 of NDPS Act at Police Station Chandnibagh, District Panipat, Haryana on medical ground that he is a chronic patient of Pancreatitis and on account of pandemic of Covid-19, he would be at high risk in the jail at Panipat.

(3.) Mr. Lalli, learned counsel appearing on behalf of the petitioner would argue that the petitioner herein is a chronic patient of Pancreatitis and previously has been operated in Apollo Hospital, Ludhiana wherein tail of pancreas was removed and later on certain procedures have been performed upon him. It is submitted that now the petitioner has developed pain in his abdomen and umbillical region and there has been oily discharge in stool, therefore, on account of his illness, the petitioner would be at high risk due to present condition of Covid-19 pandemic crisis. In support of his arguments, counsel for the petitioner relies upon the medical certificate issued by the Medical Officer, District Prison, Panipat, dated 13.04.2020 (Annexure P-2).