Satnam Singh vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Satnam Singh has sought a short term bail, in FIR No.334 of 2021, under Sections 8/18/60 of the Narcotic Drugs and Psychotropic

Substances Act, 1985, Police Station Kichha, District Udham Singh Nagar on the ground of his illness.

Heard learned counsel for the parties through video conferencing.

Learned counsel for the applicant would submit that, in fact, the jail authorities have informed the family members of the applicant that his health

condition is deteriorating. He is not well. Due to shortage of police force, he could not be taken to hospital for his treatment.

A report was sought on this application on 07.02.2021. The Doctor from Sub-Jail, Haldwani reported that the “patient condition well before with

treatment of specialist of Dr. Sushila Tiwari hospital Haldwani till now. Patient review for USG in STH, Haldwani.â€​

Since the opinion was not much clear, another report was sought from the Doctors on the following points:-

“(i) What is the diagnose?

(ii) Has he been given treatment as per protocol in the jail?

(iii) Whether any medical procedure is suggested? and

(iv) What is the general condition of the applicant?â€​

A report is received. Report from Head of Department, Department of Medicine suggests that the applicant is suffering with chronic liver disease

and his other investigations are pending. He has other illness as well, as per the reports. Although, according to the jail report, his general condition is

stable.

On behalf of the applicant it is being argued that the applicant is not well in the jail. There is a problem in his liver. Water has been accumulated in

the stomach of the applicant.

Be it as it may, the medical report suggests chronic liver disease of the applicant and it is argued that he has problem. The medical report also

suggests that the applicant is suffering from other diseases, as well. According to the report, he is stable.

Considering all these facts, purely on the humanitarian ground, this Court is of the view that the applicant may be enlarged on short term bail.

Let the applicant Satnam Singh be released on short term bail of three 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 three weeks,

the applicant shall surrender before the court concerned and intimation to this effect shall also be given to this Court.

The short term bail application stands disposed of.

This short term bail order be forwarded to concerned Court as well as the concerned jail through e-mail also.