- (1.) By order dated 23rd October, 2018 this Court had granted interim bail on medical grounds to the appellant/applicant requiring him to surrender before the Jailor of the Dehradun Jail on 16 th November, 2018. The appellant/applicant who has undergone a major spinal surgery in Yashoda Hospital and Research Centre, Ghaziabad is reportedly suffering from some post-operative complications which have been certified by the doctors to require him to be admitted in the Intensive Care Unit ("ICU").
(2.) The appellant/applicant was admitted in the ICU but we are told that he is presently in transit to report to the Jailor of the Dehradun Jail in view of the order of this Court dated 23 rd October, 2018 requiring him to do so.
(3.) The doctors in the Yashoda Hospital and Research Centre, Ghaziabad have certified that the appellant/applicant is suffering from certain post- operative complications, as already noticed. In view of the above certification given by the experts in the field we extend the interim bail granted by this Court to the appellant/applicant until 5th December, 2018 whereafter he will surrender to the concerned authority of the Dehradun District Jail where he was previously lodged on 6th December, 2018 in the course of the day.;