Orissa High Court
Sandeep Mohanty vs State Of Odisha .... Opp. Party on 7 September, 2021
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.1064 of 2021
Sandeep Mohanty .... Petitioner
Mr. R.S. Samal, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. Sunil Mishra,
Additional Standing Counsel
(C.T. & G.S.T.)
CORAM:
JUSTICE S.K. SAHOO
ORDER
Order No. 07.09.2021
I.A. No.840 of 2021
09. This matter is taken up through Hybrid
Arrangement (Video Conferencing/Physical Mode).
This is an application for interim bail on the ground of ailment of the petitioner.
In pursuance of the earlier order, Mr. Sunil Mishra, learned Addl. Standing Counsel for C.T. & G.S.T. has produced the report dated 25.08.2021 of the Superintendent, Sub-jail, Banpur in which it is mentioned that on 18.08.2021 the petitioner was taken to the General Surgery Department of AIIMS, Bhubaneswar for colonoscopy and review the condition // 2 // after pandemic. The treating Medical Officer of Gastroenterology Department of AIIMS, Bhubaneswar advised him for colonoscopy and to attend the medical Gastroenterology OPD for further management, but it appears that colonoscopy has not been done. The letter of the Superintendent, Sub-jail, Banpur dated 25.08.2021 be kept on record.
Learned counsel for the petitioner submits that the date for such colonoscopy has been fixed to 14.09.2021.
In view of such submission made by the learned counsel for the petitioner as well as learned Addl. Standing Counsel, necessary steps shall be taken immediately by the Superintendent, Sub-jail, Banpur to see that the petitioner is provided with all necessary medical treatment by undertaking colonoscopy as advised earlier by the doctors of AIIMS, Bhubaneswar within a week. A report in that regard shall be furnished by the Superintendent, Sub-jail, Banpur by the next date and if any further treatment is required, the same shall be provided and the said aspect should also be clearly mentioned in the said report.
Put up this matter on 16th September 2021. Learned Addl. Standing Counsel for C.T and G.S.T shall produce the report of the Superintendent, Sub- jail, Banpur along with the documents relating to the treatment provided to the petitioner in AIIMS, Page 2 of 3 // 3 // Bhubaneswar on the next date.
A free copy of this order be handed to Mr. Sunil Mishra, learned Additional Standing Counsel (C.T. & G.S.T.) immediately for onward transmission.
( S.K. Sahoo) Judge PKSahoo Page 3 of 3