Aditya Sao vs State Of Jharkhand

Heard learned counsel appearing for the appellant and the learned counsel appearing for the State.

This interlocutory application has been preferred by the appellant for grant of provisional bail to him for a period of one month for getting his wife treated at an appropriate medical centre.

It has been submitted that the wife of the appellant is suffering from Renal Tubular Acidosis and has been referred to RIMS, Ranchi for better treatment, but since facility for such treatment is not available there, the appellant intends to get his wife treated at CMC, Vellore and which is the cause for seeking provisional bail for a period of one month.

On perusal of the prescriptions brought on record which indicates that the wife of the appellant has been diagnosed with Renal Tubular Acidosis and considering the averments made in the instant application, we are inclined to grant provisional bail to the appellant for one month.

Regard being had to the facts and circumstances of the case, during the pendency of this appeal, the appellant above named is directed to be released on provisional bail for one month on furnishing bail bond of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each, to the satisfaction of the learned Sessions Judge cum Special Judge (N.D.P.S.), Chatra in connection with NDPS Case No. 6 of 2017 arising out of Lawalong P. S. Case No. 13 of 2016 corresponding to G. R. No. 281 of 2016.

I. A. No. 4111 of 2022 stands disposed of.

The appellant must surrender before the learned trial court on or before 15.06.2022.

Let this case be listed under the heading ‘For Orders’ on 20.06.2022 by which time, learned counsel for the appellant must file a supplementary affidavit bringing on record the surrender certificate of the appellant.

Let a copy of this order be sent through FAX to the concerned court.