Ram Prasad & Another vs State Of U.P.
2013 Latest Caselaw 1650 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 4013 of 2006
 

 
Petitioner :- Ram Prasad & Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Prabhat Agarwal,A.C. Tiwari,Arvind Agrawal,S.K. Singh Yadav,S.R.Verma,Vinay Saran,Yatindra Kumar Srivastava
 
Respondent Counsel :- Govt. Advocate,A.K. Shukla
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Counsel for the applicant is permitted to add on the name convict Nanku for who she has filed this parole application.

This parole application has been filed on behalf of convict Nanku for the reasons that he was operated upon for some defect in his eyes but the stitch was not allowed to removed because of which he has lost his vision. It was further stated by Smt. Swati Agarwal that Nanku is also suffering from Tuberculosis and is not being treated properly inside Jail. 

This is not a solitary incident which has been brought our notice. Earlier also, even convict's suffering from AIDS are languishing in Jail without being given proper treatment. We cannot allow such a situation to prevail in our Jails as every person who is confined in Jails within the State of U.P is under the judicial orders. We cannot allow our Jails to remain unsafe. We, therefore, direct learned AGA to intimate the Superintendent Central Jail, Naini, Allahabad to be personally present before us on coming Monday, 6th of May, 2013 at 10:00am on which date this matter shall come up as unlisted case.

Copy of the orders be furnished to learned AGA free of charges today itself.

Order Date :- 3.5.2013

Priyanka