Jharkhand High Court
Topa Mallah @ Jhora vs State Of Jharkhand on 12 May, 2011
Author: R. K. Merathia
Bench: R. K. Merathia, D. N. Upadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Appeal(DB) No. 780 of 2010
Topa Mallah @ Jhora ... Appellant
Versus
The State of Jharkhand ... Respondent
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CORAM: HON'BLE MR. JUSTICE R. K. MERATHIA
HON'BLE MR. JUSTICE D. N. UPADHYAY
For the Appellant : Mr. Baleshwar Yadav
For Respondent : A. P. P.
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3./ 12-5-2011: Pursuant to the order dated 21.1.2011, a report has been submitted by the Medical Superintendent, RINPAS, Kanke, Ranchi.
Seen the report.
It appears that the appellant is suffering from Paranoid Schizophrenia and currently he is fit for discharge and trial.
In the circumstances, we are not inclined to grant bail to the appellant. However, the Jail Superintend, Birsa Munda Central Jail, Ranchi and the Medical Superintendent, RINPAS, Kanke, Ranchi, both are jointly directed to see that the appellant is treated under supervision of RINPAS by giving medicine prescribed and periodical check up as may be prescribed by RINPAS.
Put up this case after six months along with a up-to-date report of RINPAS.
(R. K. Merathia, J.) (D. N. Upadhyay, J.) MK