SHALINI BANSAL Vs. STATE OF DELHI

JUDGEMENT

(1.) Heard.

(2.) The respondent No.2 suffers from knee ailment. The said respondent was earlier by way of an order dated 28th October, 2006 allowed to visit London, U.K. by the Court of learned Metropolitan Magistrate concerned subject to certain conditions. The doctor concerned at London, U.K. in view of examination and investigations carried out opined that the respondent No.2 may require some surgery or knee replacement. He advised the said respondent to seek treatment for the ailment abroad as according to him U.K. does not offer the least evasive form of surgery for the knee. He recommended two orthopedic specialist centres for such treatment. The respondent No.2 accordingly applied before the court of learned Metropolitan Magistrate for being permitted to visit Florida/U.S.A. to enable him to participate in a research study at MAYO CLINIC since the same provides him an opportunity of free treatment. The details of research study at MAYO CLINIC have been placed on record. The respondent No.2 is stated to have got an appointment to participate in such research study and is required to report at MAYO CLINIC in U.S.A. on 11th July, 2007.

(3.) The respondent No.3 is wife of respondent No.2. The respondent No.2 seeks to take her along as his attendant.