VIVEK PAREKH Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) Learned SPP-II has filed the affidavit of respondent No. 2-Dr. Ranganath P., working as Chief Superintendent of Central Prison, Bengaluru, Parappana Agrahara, Electronic City Post, Bengaluru-560100, enclosing two documents after serving a copy of the same on the learned counsel for petitioner.

(2.) On perusal of the same petitioner's counsel drew our attention to the fact that in Annexure R-1 Dr. Uma M., Chief Medical Officer, Central Prison Hospital, Central Prison, Bengaluru-560100, has categorically opined as under:

(3.) Learned counsel for petitioner submitted that in view of the report at Annexure-R-1 stating that Smt. Asha P. Parekh, in respect of whom this petition has been filed, has to undergo major surgery a direction may be issued to the respondents to release her so that the petitioner could make arrangements for her medical treatment including surgery. He submitted that in Annexure R-2 also the aforesaid contents are noted. Learned counsel for petitioner submitted that despite the aforesaid medical opinion the respondents have not taken steps for the release of Smt. Asha P. Parekh who is undergoing sentence in the central prison. Hence, this petition has been filed.