MOHD TARIQ KHAN Vs. PUBLIC PROSECUTOR, POONCH

JUDGEMENT

(1.) The petitioner had earlier filed an application for grant of bail on medical grounds before the court of Principal Sessions Judge, Poonch (hereinafter to be referred as the trial court) in challan, titled, State of J & K vs Mohd. Tariq Khan arising out of FIR bearing No. 31/2012 for commission of offences under sections 302,109 and 435 RPC, however, the learned trial court vide order dated 25.06.2020 dismissed the said application.

(2.) The present bail application has been filed on the ground that the petitioner has been suffering from hemorrhoids-III and has been advised surgery as per the report of Government Medical College(GMC), Hospital, Rajouri. It is further stated that the health condition of the petitioner has been declining due to bleeding resulting to the fall in hemoglobin level from 13 to as low as 6.

(3.) Reply stands filed by the respondent.