Ram Bilas Yadav vs Directorate Of Enforcement

Ravindra Maithani, J

Applicant Ram Bilas Yadav in judicial custody in ECIR No.ECIR/DNSZO/04/2022 dated 24.08.2022, under Sections 3/4 of the Prevention of Money Laundering Act, 2002, Dehradun. He seeks his release on the ground of illness.

Heard learned counsel for the parties and perused the record.

It is argued that the applicant is involved in a Case Crime No.5 of 2022, Police Station Vigilance Establishment, Dehradun, District Dehradun as well as in a case under Sections 3/4 of the Prevention of Money Laundering Act, 2002, Dehradun. In both the matters on different occasions, the applicant was granted short term bail for different durations on the ground of his illness. It is submitted that the applicant could not get his treatment completed because after investigation when surgical procedure was to be done, it could not be done due to certain traffic restrictions in Delhi due to G-20 Submit.

It is argued that the applicant is suffering with multiple diseases as Hypertension, Diabetics, Neurological problems, cancer related problems, etc. It is argued that the applicant needs some time to get himself stabilized before any surgical procedure is done.

This Court has sought instructions from jail. In fact, there is a detailed report received from the All India Institute of Medical Science, Rishikesh (“AIIMS”), Department of Medical Oncology Haematology. It suggests that the applicant is under investigation. He has been suffering with various diseases. The medical record is taken on record.

Learned counsel appearing for the Directorate of Enforcement would submit that the applicant has been produced in custody in AIIMS, Rishikesh. Investigations are still underway. It might take six more weeks.

Having considered, without adverting to the merits of the case, purely on the humanitarian ground, this Court is of the view that the applicant may be enlarged on short term bail for a period of six weeks from the date of his release.

Let the applicant be released on short term bail for a period of six weeks from the date of his release, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned. It is further directed that, on expiry of six weeks, the applicant shall surrender before the court concerned and intimation to that effect shall also be given to this Court.

The short term bail application stands disposed of.