JASPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide the instant petition, petitioner seeks regular bail under Sec. 439 CrPC for the aforesaid offences. However, during the pendency of this bail petition, the petitioner has filed a Miscellaneous Application i.e. CRM-44360-2021, in which he seeks interim bail on medical grounds.

(2.) Grounds no.2 to 4 of the application read as follows:-

(3.) That due to improper treatment in the custody, his health condition will become more critical and for the proper treatment he has to take proper treatment from the best hospital.