RAMESH CHANDRA SWAIN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE learned Director General of Prosecutions submits and the learned counsel for the petitioner accepts that necessary medical attention has been given to the petitioner when he was taken to the doctors concerned on 02/12/2006. He is now receiving requisite medical attention. THE learned Director General of Prosecutions undertakes that the needful shall be done and the petitioner in custody shall be given the required medical attention and care. I accept the submission of the learned Director General of Prosecutions. I take note of the submission of the learned counsel for the petitioner that requisite medical attention has been given on 02/12/2006. No further action is necessary in these circumstances. This Criminal Miscellaneous Case is in these circumstances dismissed as unnecessary now. Needless to say, the petitioner shall be at liberty to approach the learned Additional Chief Judicial Magistrate for orders if the petitioner, who is in custody, has grievance, if any, about inadequate medical attention and care.