RAM CHAND ALIAS RAJU Vs. STATE

JUDGEMENT

(1.) THE applicant Ram Chand was arrested on 1st April, 2010 and has been in Jail since then. Learned counsel for the applicant has drawn my attention to the MLC of the applicant. In the MLC four injuries suffered by the applicant have been mentioned. However, it is stated that the injuries are simple in nature.

(2.) LEARNED APP has drawn my attention to the injuries suffered by the injured. Two of the injured persons were discharged immediately after medical aid was given to them at Aruna Asaf Ali Hospital on 17th October, 2009. One of the injured Mr. Anil Kumar, was also discharged after medical aid at Aruna Asif Ali Hospital but it appears that on 18th October, 2009 he was admitted in Dr. Ram Manohar Lahia Hospital, New Delhi with history of vomiting, etc. He remained in the said hospital till 21st October, 2009. LEARNED APP for the State has drawn my attention to the medical treatment papers procured from Dr.Ram Manohar Lohia Hospital which show that Mr. Anil Kumar was discharged on 21st October, 2009. Some of the papers suggest Neurosurgery but it is an admitted case that Mr. Anil Kumar has not undergone the said procedure till today. The discharge report also suggests that Mr. Anil Kumar at the time of discharge was conscious and alert, moving his limbs and his condition was stable.