D.K.SINHA, J. - (1.) Heard the learned Counsel for the parties.
(2.) THE petitioner is in custody since 8th July, 2007 for the alleged offence under Sections 147/148/149/452/380/307/302, IPC as also under Sections 3/4 of the Explosive Substance Act. The prayer for bail of the petitioner was earlier dismissed as withdrawn with the liberty to the petitioner to renew his prayer after examination of few material witnesses by the order dated 18.3.2008 passed in B.A. No. 7581 of 2007. Learned Sr. Counsel Mr. Roy submitted that though the petitioner is in custody since long but the charge could not be framed, so the prosecution did not produce any witness. In view of such exigency and that the petitioner is suffering from various ailments including liver cirrhosis, the petitioner has renewed his prayer for bail.
(3.) PURSUANT to the order dated 2.5.2008, the Medical Officer, Deoghar after examination of the petitioner by his report on 19.7.2008 found the following: (i) Liver enlarged and slightly tender, slight abdominal distension, puffiness face and odema feet. (ii) The petitioner seems to be suffering from chronic liver cirrhosis and in the opinion of the Jail Doctor the petitioner needed specialised investigation and treatment for the said ailment in higher centre as his proper management was not possible inside the jail. ;