MANDEER SINGH Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Apprehending the arrest allegedly in a false and frivolous case, petitioner has preferred the instant bail application for grant of bail in FIR No. 06/2023 under Ss. 420, 467, 468 and 471 IPC.

(2.) It is stated that the petitioner is a government servant and working as Class-lV employee (Maali) in the Agriculture Department. The petitioner was appointed on compassionate grounds after the death of his brother in the department of Agriculture in the month of June 2008. The petitioner was appointed alter due verification of scrutinizing of documents. The applicant joined in the month of August 2008.

(3.) It is stated that the petitioner is a heart patient and suffering from life consuming disease. The life consuming disease certificate was also issued by Principal Government Medical College, Jammu vide No. GMC/Es-4/LCDC/2017/1676 dtd. 27/6/2017, where it is specifically mentioned that as reported by the Head of Department of Cardiology, Super Specialty Hospital, Government Medical College, Jammu vide office endorsement No. Card/SSB/2017/1102 dtd. 20/6/2017, S. Mandeer Singh (petitioner) was suffering from HTN/CAG-SVD involving LCX, which is a life consuming decease. The petitioner underwent PPI (DDDR-MRI) on 31/5/2017.