JAYA TALAKSHI CHHEDA Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) We have heard the learned counsels for the parties.

(3.) Taking into account the fact that the appellant's requirement to undergo Surgery/Angioplasty is not in dispute, we find the prayers made by the appellant for being treated in a private hospital of her choice and at her own cost to be reasonable, particularly, in a situation where she is averse to taking treatment in the Government Hospital on account of the fact that her son, a co-accused, had died while undergoing treatment in a Government Hospital. We, therefore, modify the order of the High Court; allow this appeal and permit the appellant to undergo Surgery/Angioplasty in a private hospital of her choice and at her own cost details of which will be provided to the concerned Jail Authorities where after the concerned Jail Authorities will work out the necessary details so as to enable the appellant to have the requisite treatment. The appellant may move the High Court for grant of interim bail as and when the schedule and other details of the treatment is finalized.