Madhya Pradesh High Court
Amit Gupta vs The State Of Madhya Pradesh on 10 February, 2026
Author: Vivek Agarwal
Bench: Vivek Agarwal
1 CRA-570-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 570 of 2026
(AMIT GUPTA Vs THE STATE OF MADHYA PRADESH AND OTHERS )
Dated : 10-02-2026
Shri Shyamantak Mani Shukla - Advocate for the appellant.
Shri Manas Mani Verma - Government Advocate for the
respondent/State.
Heard on I.A. No.3034/2026, which is an application for suspension of sentence and grant of temporary bail to the appellant - Amit Gupta S/o Shri Pramod Gupta, on the ground of his illness.
The learned counsel for the appellant has submitted that the appellant is suffering from paralysis.
We find that the documents sent from the jail by showing the treatment in the hands of the concerned doctors are dicey. The Jail Doctors/District Hospital Narsinghpur Doctors are trying to manipulate the records. His BP has been shown as 135/92, Pulse of 103, SPO2 of 98%, RBS 102 in the prescription dated 07.02.2026. Prior to that, in the medical report issued from the Central Jail, BP is shown as 135/92, Blood Sugar is 102, SPO2 is 98%, Temperature is 97 0C. Thereafter, there are prescriptions showing history of sugar patient and paralysis. There is no report of HBA1C. It is only mentioned in the OPD prescription that he has a history of sugar patient/paralysis right. Medicines which have been prescribed are in the form of Metformin and Neurobion. Thereafter Levocetirizine was prescribed on 09.01.2026. Then on 12.01.2026 Tablet Cetirizine was prescribed. On Signature Not Verified Signed by: ANIL CHOUDHARY Signing time: 2/10/2026 6:46:50 PM 2 CRA-570-2026 15.01.2026, Tablet Neurobion Forte was prescribed. This line of treatment reflects that medical officers at Central Jail Narsinghpur was not acting bonafidely.
Let all these prescriptions starting from 29.12.2025 till today be sent to a team of five Professors/Associate Professors of Netaji Subhash Chandra Bose Medical College, Jabalpur and another set be also sent to All India Institute of Medical Sciences Bhopal with a request to the concerned Director to constitute a team of three Senior Professors of Medicine to examine the prescriptions and the treatments and comment on the credibility of the Jail Doctor/District Hospital.
Let a report be called for on the aspect whether any treatment is administered for treating paralysis or High B.P./Low B.P. and whether merely writing history of paralysis is sufficient to comment on the aspect of patient Amit Gupta suffering from paralysis without giving other parameters of said aspect of paralysis.
At this stage, learned counsel for the appellant prays for withdrawal of I.A. No.3034/2026.
Accordingly, I.A. No.3034/2026 is dismissed as withdrawn. The report be furnished within 15 days.
List thereafter.
(VIVEK AGARWAL) (RAJENDRA KUMAR VANI)
JUDGE JUDGE
ac/-
Signature Not Verified
Signed by: ANIL
CHOUDHARY
Signing time: 2/10/2026
6:46:50 PM