DHANRAJ V.KOTYAN Vs. STATE

JUDGEMENT

(1.) The petitioner, an under-trial prisoner is before this Court under Article 226 of the Constitution of India, praying for a direction to respondent No.2 to provide timely medical assistance in the Hospitals outside the jail as and when required and also for a writ of mandamus, directing respondent No.2 to provide nutritious food as per the directions of the Medical Experts.

(2.) Heard learned counsel Sri.Renspre Prithesh D'Souza for Sri.Dilraj Jude Rohit Sequeira, for the petitioner and Sri.Vinod Kumar, learned AGA for respondents. Perused the writ petition papers.

(3.) Learned AGA files documents along with memo dtd. 9/6/2022 which is taken on record.