Jharkhand High Court
Bablu Ansari ? Irsad Ansari ? Aslam ... vs State Of Jharkhand on 28 January, 2015
Author: Virender Singh
Bench: Virender Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI Cr. Appeal (DB) No. 847 OF 2008 With I. A No. 3639 OF 2014 Bablu Ansari @ Irsad Ansari @ Aslam Ansari ... Appellant Versus The State of Jharkhand ..... Respondent CORAM: HON'BLE MR.JUSTICE VIRENDER SINGH, CHIEF JUSTICE HON'BLE MR.JUSTICE APARESH KUMAR SINGH For the Appellant/Petitioner : JC to Mr.B.M.Tripathy, Senior Advocate For the Respondent State : Mr. T.N.Verma, APP Order No.21 Dated 28 January, 2015 th Per Virender Singh, CJ.
I. A No. 3639 OF 2014 Appellantapplicant seeks provisional suspension of sentence on account of his acute eye problem for which he was referred to Rajendra Institute of Medical Science (RIMS). He has been examined by Board of Doctors who have opined that he is suffering from Corneal Opacity and Traumatic Cataract of left eye for which he needs Keratoplasty with Cataract operation, which facility is not available in RIMS; therefore, referred to Higher Centre (RP Centre of Ophthalmology, AIIMS, New Delhi).
Learned State Counsel informs the Court that appellantapplicant has since been sent to AIIMS for the required treatment. The instant application (I. A No. 3639 OF 2014) stands disposed of.
(Virender Singh, C.J.) (Aparesh Kumar Singh, J.) dey