High CourtsSingle Bench

N.Chandrama Devi vs Officer-In-Charge

Manipur High Court · Decided on 10 May 2021 · Citation: (2021) 05 MAN CK 0010

HON’BLE JUDGES
Sanjay Kumar, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 34, 302
CASE NUMBER
MC(Bail Appln.) No. 04 Of 2021
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Judgment

17 paragraphs · 322 words

[1] The applicant seeks extension of the interim bail granted to her husband, an accused in FIR Case No.57(9)2020 on the

file of Nambol Police Station, Bishnupur, registered under Sections 302 and 34 IPC.

[2] By order dated 11.12.2020 passed in Bail Appln.No.13 of 2020, this Court directed his release on interim bail for a period of four months, subject

to conditions, to enable him to get treatment for his ailment. Thereafter, by order dated 09.04.2021 passed in MC( Bail Appln.) No.2 of 2021, this

Court extended the bail granted to the applicant’s husband upto 10.05.2021. While so, the present bail application was filed stating that the

applicant’s husband is still undergoing medical treatment at the Regional Institute of Medical Sciences, Imphal, and requires to be granted further

extension of bail.

[3] Perusal of the material placed on record indicates that the applicant’s husband suffers from kidney stones (Nephrolithiasis). However, the

latest medical report filed with the present application reflects that he is presently suffering from depression and weakness. Mr. N.Ibotombi, learned

senior counsel, would inform this Court that he is yet to undergo the necessary treatment and surgery for his kidney condition. He would further state

that the other accused in the case, viz., the father and brother of the applicant’s husband, have already been enlarged on regular bail.

[4] Given the aforestated facts and the prevailing situation caused by the COVID-19 pandemic, this Court sees no purpose served in refusing

extension of bail to the applicant’s husband, who is medically and mentally unfit to be incarcerated at this stage. More so, as the other accused

have already been granted regular bail. This Court therefore directs extension of the interim bail granted to the applicant’s husband, N. Romesh

Singh, in relation to FIR Case No.57 (9) 2020 on the file of Nambol Police Station, Bishnupur, by a further period of oneÂ

month, i.e., till 10.06.2021.

[5] The application is ordered accordingly.