APARESH KUMAR SINGH,J. - (1.) Heard learned Senior Counsel for the appellant and learned A.S.G.I representing the C.B.I
(2.) Appellant has sought provisional bail for three months through I.A. No. 3507 of 2018 in connection with his conviction dated 23rd December, 2017 and order of sentence dated 06th January, 2018 passed by learned Court of Additional Judicial Commissioner-I-cum Special Judge-VII, CBI (AHD Scam), Ranchi in R. C Case No. 64(A)/1996 Pat, whereby he has been convicted and sentenced to undergo R.I. for 3 1/2 years for the offence under Sections 120B r/w sections 420, 467, 468, 471, 477A of the Indian Penal Code and a fine of Rs. 5,00,000/- and in default in payment thereof S.I. for 1/2 year each. He has been further sentenced to undergo R.I. for 3 1/2 years for the offence under Sections 13(2) r/w Section 13(1) (c) (d) of Prevention of Corruption Act, and a fine of Rs. 5,00,000/- and in default in payment thereof, S.I. for 1/2 year each. The appellant is in custody since 23rd December, 2017 in connection with his conviction in the instant R.C Case. The appellant has also made a prayer for provisional bail on Medical Grounds in Cr. Appeal (S.J.) No. 207 of 2018 and Cr. Appeal (S.J) No. 668 of 2018 (arising out of R.C Case No. 68(A)/1996 and R.C. Case No. 38(A)/1996 Pat) through I. A Nos. 3506 of 2018 and 4009 of 2018 respectively on common grounds.
(3.) Appellant was referred to RIMS, Ranchi on 17th March, 2018 on complaint of several health issues. The Medical Board of RIMS, Ranchi vide their opinion contained in Letter No. 1483 dated 20th March, 2018, referred the appellant to AIIMS, Delhi for better treatment. Appellant was admitted in emergency ward of AIIMS, New Delhi on 29th March, 2018. After undergoing treatment there for 4 weeks, he has been discharged on 30th April, 2018 for further treatment at RIMS, Ranchi. For the convenience sake, facts as borne out from the I.A. No. 3506/2018 in Cr. Appeal (SJ) No. 207/2018 have been referred to by the learned Senior Counsel for the appellant.;