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Manuj Gogia @ Manu Singh vs The State (Gnct Of Delhi) on 23 March, 2022

Author: Manoj Kumar Ohri

Bench: Manoj Kumar Ohri

                          $~18
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CRL.A. 502/2020
                                 MANUJ GOGIA @ MANU SINGH                                  ..... Appellant
                                                    Through: Mr. Kumar Vikram, & Mr. Tarun
                                                    Khanna, Advocates

                                                Versus
                                 THE STATE (GNCT OF DELHI)                      ..... Respondent
                                                Through: Ms. Meenakshi Chauhan, APP for State
                                                with SI Aman Kumar, P.S. Neb Sarai
                                 CORAM:
                                 HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
                                          ORDER

% 23.03.2022

1. The Medical Status Report dated 21.03.2022 under the signatures of the Medical Officer In Charge, Central Jail Dispensary 8/9, Tihar, New Delhi has been placed on record. As per the Medical Status Report, the appellant was operated for Laparoscopic Cholecystectomy on 30.11.2021. Whereafter, he has complained of abdomen pain, vomiting and indigestion. The appellant was examined, advised medications and was also reviewed alongwith blood investigations. It is further stated that the appellant has been given appointment for USG whole abdomen for 21.05.2022 by the DDU Hospital.

2. Considering that the appellant has repeatedly complained of abdomen pain, vomiting & dark coloured urine, which also finds mention in the Medical Status Report, it is directed that the appellant be reviewed at the RML Hospital and his USG whole abdomen as advised be done at the earliest.

3. Considering that the present appeal arises out of Section 376 IPC, it is deemed apposite that notice on the appeal be also issued to the prosecutrix through the Investigating Officer, returnable on 12th April, 2022. The concerned Investigating Officer shall also supply a copy of the appeal to the prosecutrix.

4. A fresh Medical Status Report be placed on record before the next date of hearing.

5. A copy of this order be communicated electronically to the concerned Jail Superintendent for information and necessary compliance.

6. Needless to state that in the meantime, all necessary and proper medical care shall be provided to the appellant by the jail authorities.

MANOJ KUMAR OHRI, J MARCH 23, 2022 p'ma Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:SANGEETA ANAND Signing Date:25.03.2022 13:27:42