RAKESH CHAND NARAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) After hearing both sides, we pass the following interim directions in this case to be given effect to forthwith by the State of Bihar:

(2.) The Chief Judicial Magistrate, Ranchi to whom a copy of this order will be forwarded by the Registry shall visit the hospital once in 3 weeks and submit quarterly reports to this court as to whether the aforesaid directions given by us are being complied with.

(3.) Notice will issue to the States of West Bengal and Orissa calling upon them to submit their counter-affidavits within 4 weeks from today.