ABDUL Vs. JAIL SUPERINTENDENT

JUDGEMENT

(1.) This court on 15.6.2020 has passed the following order,

(2.) Today, through learned Additional Public Prosecutor we are in receipt of certificate from the jail doctor in relation to the medical condition of the applicant namely Abdul. It emerges from the details provided that the applicant was admitted in SSG hospital, Vadodara and he has been recommended surgery of Umbilical Hernia by the expert at SSG Hospital. He, however, has not given his consent and is not willing for surgery as has been noted in the certificate at column NO. 17.

(3.) Considering the disease with which the applicant is suffering from and since he has shown his unwillingness for undergoing a surgery as advised by the doctor at this stage and further considering the cause advanced in the application, while disposing of this mater we request learned APP to share certificate provided by the jail authority to the learned advocate for the applicant, who is at liberty to approach this court seeking necessary directions. Jail authorities shall continue to treat the patient in a conservative way as directed by the experts.