K. T. NAVEEN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused for under Sec. 482 of Cr.P.C for quashing the order dtd. 3/12/2022 passed by the Principal City Civil and Sessions Judge and Special Judge for Karnataka Control of Organized Crime Act at Bengaluru in Special Case No.872/2018 directing the respondent to provide necessary treatment in the private hospital.

(2.) Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State.

(3.) The case of the petitioner is that the petitioner has been arrested by the police and he is in Judicial custody for the offences punishable as per the Ss. 109, 114, 118, 302, r/w 120B of IPC and Ss. 3(l)(i),3(2), 3(3) and 3(4) of the Karnataka Control of Organized Crime Act (KCOCA). The petitioner is suffering from kidney disease and other various ailments and he was continuously treated by jail authorities and the petitioner requires higher treatment in the multi-speciality hospital as there is no facility available in the jail hospital, as well in the as the Government hospitals. Therefore, he has filed application before the Special Court which came to be rejected. Hence, he is before this Court.