JAGANNATH MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) AN interlocutory application bearing No. 5 of 2014 has been filed wherein prayer has been made either to extend the period of provisional bail or to confirm the provisional bail granted to the appellant by this Court. Earlier this Court after taking into account the fact that the appellant had been suffering from so many diseases and that he had developed infection of urinary track for which his case had been recommended by the Medical Board for treatment either at AIIMS or at any other approved Specialized Hospital, granted provisional bail.

(2.) ACCORDING to learned counsel appearing for the appellant, the appellant having been released on bail immediately reported to Medanta Hospital, Gurgaon on 28.10.2013 for further check up where he got treatment. Subsequently, when his condition deteriorated, he got himself admitted at Medanta Hospital on 23.12.2013. After receiving treatment when medical condition of the appellant got improved, he was released on 26.12.2013 after being advised that he should be under constant medical surveillance for three months.

(3.) AS against this, learned counsel appearing for the C.B.I. submits that since he has been asked to be under constant medical surveillance for three months, it is not a fit case for confirmation of provisional bail.