Mehtab Alam vs State Of U.P.
2013 Latest Caselaw 1574 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 5278 of 2009
 

 
Petitioner :- Mehtab Alam
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Virendra Bahadur Singh,Brijesh Sahai,Sudhanshu Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Appellant before us is suffering from Anti Immunity Deficiency Syndrome (AIDS). He is presently confined in Central Jail, Naini, Allahabad. We had called for a report from the Jail Doctor as to whether the appellant can be treated beneficially inside Jail or not by our order dated 4.2.2013. Till date, no report has been submitted by the Jail Authorities.

Office is directed to send a reminder to the Jail Authority to send the desired report within a period of ten days positively. Meanwhile, Mr. Sudhanshu Srivastava, learned Advocate may file  documents on which he is placing reliance on an affidavit.

List again on 13.5.2013.

Order Date :- 1.5.2013

Priyanka