GHANSHYAM Vs. JAIL SUPERINTENDENT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule for the respondents.

(2.) This Court passed following order on 23.09.2020:

(3.) Pursuant to the above, a report is sent by the Medical Officer, Central Jail, Ahmedabad, which certifies that the convict is suffering from left-side swelling of cheek and he had been sent to the Civil Hospital, Ahmedabad, on 29.09.2020, where, he was examined by the ENT, Plastic Surgery departments and CECT head and neck of the convict was advised by them. The same was completed on 30.09.2020 and the findings are indicative of the fact that he has Lypoma in left cheek region. Now, it is scheduled for the opinion of the Plastic Surgeon. According to the Medical Officer, Central Jail, Ahmedabad, the convict is being regularly examined and monitored by the physicians, surgeons and the medical experts.