Short-term bail was extended to permit urgently required angioplasty and follow-up care.

The applicant had been granted short-term bail for four weeks from his release on 25 September 2026 to undergo coronary angiography

After experiencing chest pain and other symptoms, he underwent angiography on 13 October 2026. The report disclosed serious blockages in multiple coronary arteries, and angioplasty was recommended for 23 October 2026—the date his short-term bail was due to expire

He sought a further two weeks of bail to undergo angioplasty and receive immediate follow-up care, undertaking to surrender when the extended period ended

The informant opposed the application, but did not dispute that angiography had occurred and angioplasty had been recommended

1. Whether the applicant’s short-term bail should be extended to permit him to undergo the medically recommended angioplasty and receive immediate follow-up care

2. Whether the extension should be made subject to surrender after the extended period and notification to the Court

The Court cited no statute, precedent, or specific legal test.

It applied the principles reflected in its short-term bail order: where an immediate medical requirement is supported by the record, and refusal of an extension may threaten the applicant’s life, the Court may extend short-term bail on humanitarian grounds, while requiring the applicant to surrender at the end of the extension

The angiography disclosed serious coronary blockages, and the treating doctor had recommended angioplasty requiring hospital admission on 23 October 2026, the date the applicant’s bail expired

Given the urgency of the treatment and the potential threat to the applicant’s life if immediate medical attention were unavailable, the Court considered the informant’s objection insufficient to defeat the application

It therefore granted a limited extension while preserving the requirement that the applicant return to custody afterward

The applicant was directed to surrender before the court concerned when the extended period expired and to inform the High Court of his surrender