Ashok Parihar, J. - (1.) The present application under section 439 Cr.P.C. r/w Section 330 Cr.P.C. has been filed by the applicant on the ground that due to serious mental illness he is unable to face the trial.
(2.) As per directions of this Court, a Medical Board consisting of three senior doctors of the Mental Hospital was constituted to examine the applicant. The Board, after examining the applicant, has unanimously opined that the applicant is suffering from schizophrenia. The Board has further observed that the applicant requires treatment for a long period for the above illness and the applicant is further unable to apprehend Court proceedings in the present conditions.
(3.) After having gone through the report of the Medical Board. which was constituted as per the directions of this Court, I deem it proper to release the applicant on bail. Therefore, it is directed that the applicant be released on bail on his furnishing two sureties of Rs. 40,000/- each to the satisfaction of the trial Court. The applicant shall also submit the medical report in regard to his mental condition after every three months before the trial Court. The trial Court, after examining the medical report, to be submitted by the applicant, may extend the period of bail from time to time as required in the facts and circumstances of the case. Bail allowed.;