Ravji @ Raju And Ors vs State
2021 Latest Caselaw 18621 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Appeal No. 372/2016

Ravji @ Raju And Ors.

----Appellant Versus State

----Respondent

For Appellant(s) : Mr. Hitendra Singh For Respondent(s) : Mr. B.R. Bishnoi, AGC-cum-PP

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND Judgment / Order

07/12/2021

Learned Public Prosecutor has submitted a report dated

6.12.2021 issued by the Superintendent, Psychology Department,

Jaipur, wherein it is mentioned that appellant - Ravji @ Raju S/o

Jhala Sagiya is suffering from Psychosis Nos, which a mental

disease and he is gradually improving. It is further mentioned in

the report that the appellant can be treated in Central Jail,

Udaipur under the supervision of a Psychiatric available their.

In such circumstances, we deem it appropriate to allow the

State to shift appellant - Ravji @ Raju S/o Jhala Sagiya in the

Central Jail, Udaipur with a direction to provide him necessary

treatment as required.

The report dated 06.12.2021 is taken on record.

(ANOOP KUMAR DHAND),J (VIJAY BISHNOI),J 28-Arun/-

Powered by TCPDF (www.tcpdf.org)