Supreme Court - Daily Orders
Tarkeshwar Singh vs The State Of Bihar on 2 November, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Uday Umesh Lalit
ITEM NO.2 COURT NO.7 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. NO.14382/2015 in Criminal Appeal No(s).904/2012
TARKESHWAR SINGH & ORS. Appellant(s)
VERSUS
STATE OF BIHAR & ANR. Respondent(s)
(Appln(s) for bail and office report)
Date : 02/11/2015 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Appellant(s) Mr. K. L. Janjani,Adv.
Dr. Vinod K. Tewari,Adv.
Mr. Pramod Tiwari,Adv.
Mr. Pankaj Kumar Singh,Adv.
For Respondent(s) Ms. Prerna Singh,Adv.
Mr. Gopal Singh,Adv.
Mr. R.K. Gupta,Adv.
Mr. B.P. Gupta,Adv.
Mr. S.K. Gupta,Adv.
Mr. Shekhar Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the applicants/appellants as well as the respondent/State and for the AIIMS.
Learned counsel appearing for the AIIMS placed before us letters dated 17.10.2015 and 26.10.2015 of the Medical Superintendent, Dr Rejendra Prasad Centre For Opthalmic Sciences, AIIMS, New Delhi which disclose that the appellant No.1/Tarkeshwar Signature Not Verified Singh was admitted in the hospital on 14.10.2015 and that he was Digitally signed by Narendra Prasad Date: 2015.11.02 17:46:01 IST Reason: given necessary treatment for carrying out cataract operation to 1 his left eye and that he was also kept under observation in the hospital for five days and was discharged on 19.10.2015. Learned counsel stated that though he was directed to report again for a check up on 30.10.2015, he was not brought before the Doctor at AIIMS.
Though learned counsel for appellant No.1/Tarkeshwar Singh would seek for two month's parole for post-operation care, we are of the view that the same can be effectively carried out by directing the Jail Authorities to admit the appellant No.1/Tarkeshwar Singh in the local District Headquarter Hospital under their custody and whatever post-operation care to be administered can be extended to him for a period of two weeks and thereafter, if required, can be taken to the District Headquarter Hospital again for giving necessary attention for maintaining his vision in the left eye. Ordered accordingly.
With this direction, this application stands dispose of. The services rendered by the AIIMS is duly appreciated.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
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