MANOJ JOSHI Vs. CBI

JUDGEMENT

(1.) Through the instant bail-application, cast, under the provisions of Sec. 439 Cr.P.C., the bail-applicant/accused seeks an order form this Court, for, his being released from judicial custody, wherein he is extantly lodged, in case RC 09(S)2017/SC-1, CBI, New Delhi, of, 22/7/2017, registered at Police Station CBI ACB Branch, Shimla, H.P.

(2.) At the very outset, it is clarified that this Court would only swell upon, and, mete an adjudication, vis-a-vis, the necessity, or otherwise, of, the continuance in judicial incarceration, of the bail applicant, given his being thereat beset with severe ailments, and, qua whether the apposite ailments are amenable, or unamenable for, alleviation hence during his incarceration.

(3.) For determining the aforesaid factum, it is necessary, to allude, to pronouncement(s) made by the duly constituted Medical Board, as are embodied, in Annexure R-2.