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Judgment
18 paragraphs · 288 wordsVijay Kumar Shukla, J
The necessary parties have effectively been represented by their respective counsel via video conferencing.
Heard and perused the record.
This is first bail application under Section 439 of the Cr.P.C. filed by the applicant for grant of bail who is in custody since 28.1.2021 in connection
with Crime No.1131/2020 registered at Police Station Seoni (Kotwali), District Seoni (M.P.) for the offence punishable under Section 420, 467, 468,
471, 34 IPC
It is not in dispute that the applicant is suffering from ailment of cancer and is undergoing treatment at various hospitals through the jail authorities. In
order dated 3.6.2021 it was observed that biopsy report of the applicant confirms the clotted blood and presence of cancerous tissues. Applicant was
sent for treatment to Bhopal.
Counsel for the applicant submits that the applicant may be granted temporary bail for proper treatment as the applicant and his relatives wants to
make efforts for treatment of the disease in private hospital.
Since it has already been confirmed that the applicant is a cancer patient and the disease is at advance stage, I am of the view that the applicant is
entitled for temporary bail for a period of three months for his treatment from the date of his release.
It is directed that Applicant- Sohail Aabid, shall be released from custody upon furnishing a personal bond of Rs.50,000/- (Rupees Fifty Thousand
Only) with one surety of the like amount to the satisfaction of the learned Court below for a period of three months. The applicant shall surrender
before the Chief Judicial Magistrate, Seoni, on 20th September, 2021.
List this matter on 13.9.2021 to know the further status of treatment of the applicant.
Certified copy as per rules.