SHEIKH WAHEED SHAFI Vs. NARCOTICS CONTROL BUREAU, JAMMU

JUDGEMENT

(1.) The present application has been filed by the petitioner seeking extension of bail already granted to him by this Court vide order dated 14.06.2021 for a another period of six month so as to enable him to get himself medical treated for the co-morbidities with which he is suffering and is under specialized treatment at Government SMHS Hospital, Srinagar and also to attend his ailing mother, who too is suffering from serious co-morbidities and is undergoing medical treatment at Government SMHS Hospital, Srinagar.

(2.) It is contended in the application that the petitioner was granted interim bail vide order dated 14.06.2021 with effect from 21.06.2021 to 20.07.2021. The petitioner downloaded the order from the website, which showed that the matter was reserved for orders, however, subsequently another order dated 14.06.2021 was downloaded as the same was uploaded in the website of the High Court.

(3.) In compliance to the order dated 14.06.2021, the petitioner was released from the District Jail, Amphalla only on 28.06.2021. It is further submitted that the petitioner has complied with all the conditions imposed by the Court vide order dated 14.06.2021 while granting him bail and despite the serious ailments and co-morbidities, the petitioner came to Jammu to attend the proceedings on 13.07.2021. It is further stated that the mother of the petitioner is already suffering from multiple co-morbidities and is undergoing treatment in SMHS Hospital, Srinagar. The petitioner has also stated that the he too is suffering from various ailments. In view of this, the petitioner has sought extension of bail for a period of another six months.