RAKSHAK KHACHI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is co-accused in FIR No. 08/2016, dtd. 25/1/2016, registered at Police Station Theog, District, Shimla, H.P., under Ss. 302, 392, 201 and 120-B of the Indian Penal Code.

(2.) Prior to present bail petition, Cr.M.P.(M) No. 1231/2021, was moved by the petitioner seeking interim bail, on the ground that he was not keeping good health and required thorough medical check-up and treatment. Vide order dtd. 12/7/2021 Cr.MP(M) No. 1231 of 2021 was disposed off allowing interim bail to the petitioner upto 18/10/2021. Paragraph-4 of the order passed in Cr.MP(M) No. 1231 of 2021 noticed the multifarious ailments stated by the petitioner as under:-

(3.) On 4/10/2021, petitioner preferred instant petition under Sec. 439 of Code of Criminal Procedure, with a prayer for release on bail, on medical grounds vide order dtd. 8/10/2021 passed in the present petition, interim bail has been extended till 30/10/2021 on same terms and conditions as contained in order dtd. 12/7/2021. It has been submitted that subsequent to the grant of interim bail on 12/7/2021, the petitioner got himself medically examined in Psychiatry Department of Indira Gandhi Medical College ( IGMC in short ), Shimla. He was described as 'High Risk Management' in the medical prescription slips. The medical prescription slips issued by IGMC Shimla, showing the medical treatment given to the petitioner as an outdoor patient of Psychiatry Department, IGMC Shimla from 24/7/2021 onwards have been placed on record as Annexure P-3. It has further been submitted that on 11/9/2021, the petitioner was admitted in the Psychiatry Ward of IGMC Shimla. He was discharged from the hospital on 30/9/2021. The discharge slip has been placed on record as Annexure P-4. The brief summary described in the discharge card of the petitioner, states that