Shagolsem Surajnjoy Singh vs State Of Manipur

MV Muralidaran, J

[1] Mr. Kenajit, learned counsel appears for the petitioner and Mr. H. Samarjit, learned Public Prosecutor appears for the respondent.

[2] The appellant was convicted under Section 304 of the IPC Part-II by the Sessions Trial Court in Case No. 29 of 2014 and sentenced him to suffer rigorous imprisonment for a period of 8 (eight) years with a fine of Rs. 20,000/-(Rupees Twenty Thousand) for the alleged offences committed by him.

[3] Now the petitioner/appellant is in Manipur Central Jail, Sajiwa and he has filed this MC(Crl.A.) No. 9 of 2019 for suspension of sentence and for trail on the ground of medical treatment.

[4] When the matter is taken up today, Mr. H. Samarjit, learned Public Prosecutor produced a medical report of Senior Doctor which is stated as follows:

To,

The Superintendent

Manipur Central Jail, Sajiwa

Subject:- Health status report for Shagolsem Suranjoy Singh.

Sir,

I am hereby submitting the health status report for Sh. Suranjoy Singh for your kind information and necessary action.

Mr. Sh. Suranjoy Attended JNIMS Hospital on 31.07.2019 for his complaint of tingling and numbness of both legs and left hand. He also attended Surgery OPD on 03.10.2019 for his right hypochondriac and epigastric pain. He has been diagnosed as suffering from Cholelithiasis which needs surgical intervention for his cure. He is old case of Cervical Spondylotic Compressive Myelopathy who had undergone Operation in August 2017 in Guwahati. The attending Orthopaedic Surgeon on 14.10.2019 advised him to consult the surgeon who treated him earlier for his worsening neurological condition.

He is not related to me".

[5] As per the above medical report of Senior Doctor, Manipur Central Jail, Sajiwa, it is made clear that the petitioner is suffering illness and he was advised for consulting the surgeon for surgery further. Therefore, I am inclined to grant interim bail for a period of 4 (four) months to the petitioner/appellant for taking medical treatment and surgery.

[6] Petitioner/appellant is directed to surrender before the Manipur Central Jail, Sajiwa after 4 (four) months, after completion of 4 months. The period of 4 (four) months will be calculated from the date of the receipt of this order.

[7] Registry has already received a Lower Court records. Hence, Registry is directed to prepare paper books.

[9] Post the matters after 4 (four) months for final hearing.