RAMESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) This petition has been filed for grant of interim bail in FIR No.87/2021, dtd. 10/8/2021, registered under Sec. 302 of the Indian Penal Code at Police Station Rohru, District Shimla, H.P. The interim bail has been sought on the medical ground that the petitioner is not being treated properly by the medical authority.

(2.) The petition is with the averments that the Doctors concerned had fixed the surgery of the petitioner for 4/9/2023, but the surgery could not be conducted for the reason unknown to the petitioner. That the next date given for surgery of the petitioner was 30/10/2023. Petitioner apprehended that in case surgery was not performed on the given date, in that eventuality, his life would be in danger.

(3.) On being put to notice, the respondents including the Medical Superintendent, Indira Gandhi Government Medical College and Hospital (IGMC), Shimla as well as the Superintendent, Central District Jail, Kaithu, District Shimla furnished their responses to the bail petition. The respondents pointed out that:-