Manoj Kumar vs State (Govt. Of Nct Of Delhi)

Girish Kathpalia, J

In compliance with the last order, updated medical status report dated 05.07.2025 is submitted by the learned APP and the same is accepted across the board to be scanned.

I have heard the learned counsel for the accused/applicant and the learned APP.

The applicant/accused seeks interim bail in case FIR No. 142/2024 of PS Prashant Vihar under Section 22/25/29 NDPS Act. The interim bail is sought on the ground that the accused/applicant is suffering with piles and toothache.

Learned counsel for the accused/applicant submits that for proper medical treatment, the accused/applicant deserves to be released on bail as he is suffering.

Learned APP submits that the regular bail application of the accused/applicant was dismissed yesterday itself by way of a detailed order. It is submitted that the accused/applicant played a vital role in illegal purchase, stocking and sale of Buprenorphine through fictitious de-addiction centres.

According to the medical status report received from the jail, presently the general condition of the accused/applicant is stable and all medications for piles and toothache are being provided to him from the jail dispensary. Further, the accused/applicant was examined at DDU Hospital yesterday also.

Keeping in mind the nature of offence as elaborately described in the order rejecting regular bail of the accused/applicant and also keeping in mind that the general condition of the accused/applicant is stable and he is being provided appropriate treatment by the jail authorities, I find no reason to grant interim bail to the accused/applicant.

The bail application is dismissed.