Madras High Court
Yasmin vs The Additional Director General Of ... on 30 June, 2016
Author: P.N.Prakash
Bench: P.N.Prakash
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 30.06.2016
CORAM
THE HONOURABLE MR.JUSTICE P.N.PRAKASH
W.P.No.3389 of 2016
Yasmin .. Petitioner
Vs
The Additional Director General of Prisons,
Office of the Additional Director General of Prison,
Egmore, Chennai. .. Respondent
PRAYER: Writ Petition filed under Article 226 of the Constitution of India, praying to issue a Writ of Mandamus directing the respondent, Additional Director General of Prison, to transfer the petitioner's husband, Life Convict OJCT No.1088, Raja Hussain, Son of Mohamed Ali, from Cuddalore Central Prison to Puzhal Central Prison or to Madurai Central Prison with immediate effect.
For Petitioner : Mr.R.Rajaram
For Respondent : Mr.Sanjay Gandhi
Additional Government Pleader
O R D E R
Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader for the respondent.
2. The petitioner's husband, Raja Hussain is a life convict ( OJCT No.1088) and this Writ Petition has been filed by the petitionerfor transferring him from Central Prison, Cuddalore to Central Prison, Puzhal or Central Prison, Madurai, for the purpose of giving a treatment to her husband.
3. This Court has directed the Medical Board to examine the convict and submit a report. Accordingly, the learned Additional Government Pleader produced a report, which reads as follows :
As instructed by Medical Board Govt. Head Quarters Hospital (GHQH), Cuddalore, dated 05.05.2016, he was referred to Govt. Royapettah Hospital (GRH), Chennai, on 24-05-2016 and reviewed by Cardiologist and referred to Govt. Multi Super Specialty Hospital, Chennai.
On 26-05-2016 he was examined at Govt. Multi Super Specialty Hospital, Chennai. He was diagnosed to have stable Coronary Artery Disease / Diabetes Mellitus and also mentioned that the present chest pain is not likely due to heart disease possibly due to regenerative changes in this spine.
He has been advised to continue Coronary Artery Disease / Diabetes Mellitus drugs regularly and periodically review at GRH, Chennai / GHQH, Cuddalore.
4. In the light of the above, the Superintendent of Central Prison, Cuddalore, is directed to ensure that the petitioner's husband is given sufficient medical treatment at the Government Hospital, Cuddalore in continuation, as stated above.
With the above direction, this Wit Petition is closed.
30.06.2016 ds To
1.The Additional Director General of Prisons, Office of the Additional Director General of Prison, Egmore, Chennai.
2.The Public Prosecutor, High Court, Madras.
P.N.PRAKASH,J ds WP.No.3389 of 2016 30.06.2016