Sunil Kumar vs State Of U.P. And 3 Others
2021 Latest Caselaw 3607 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 1711 of 2021
 

 
Petitioner :- Sunil Kumar
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Sudheer Rana,Sanjay Kumar Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Munishwar Nath Bhandari,J.

Hon'ble Shamim Ahmed,J.

The case was called in revised. None appears.

This writ petition has been filed seeking a direction for proper treatment of petitioner's brother, who has been convicted and sentenced pursuant to the judgment dated 18.04.2009 for the offence under Sections 498-A, 201, 304-B IPC and 3/4 Dowry Prohibition Act.

There is nothing on record to show a request to the Jail authority for appropriate treatment and no document to prove ailment of the convict.

In view of the above, a direction of the nature sought by the petitioner cannot be given. However if the convict desires and needs treatment may appropriately represent to the Jail Authority.

The writ petition is disposed of with aforesaid.

Order Date :- 15.3.2021

Ashish Pd.