HEMALATHA Vs. SUPERINTENDENT OF CENTRAL PRISON TRICHY

JUDGEMENT

(1.) THE Writ Petition, at the instance of the wife of a remand prisoner now lodged at Central Jail, Trichirappalli, seeks a Writ of Mandamus, directing the Superintendent of Central Prison, to transfer the remand prisoner to any of the private Speciality Hospitals at Trichy and more specifically, Geethanjali Hospital, Trichy for immediate medical attention and assistance at her cost. BRIEF FACTS:

(2.) THE petitioner is the wife of one V.Dhivaharan, accused in Crime Nos.23 of 2012 and 24 of 2012 on the file of Edayur Police Station and Needamangalam Police Station, respectively. THE accused was arrested on 02 February, 2012 and thereafter, he was remanded to judicial custody. According to the petitioner, the remand prisoner is the Founder and Correspondent of a Women's College at Mannargudi Village and he is also a Philanthropist with deep roots in the Society.

(3.) IT is the grievance of the petitioner that the condition of her husband is worsening day-by-day on account of lack of medical attention. The petitioner, through her advocate, submitted a representation on 24 February, 2012, requesting the Superintendent of Central Prison to transfer her husband to a Super Speciality Hospital at Trichy. The said representation was not considered. Therefore, she seeks a positive direction to shift her husband to a private Speciality hospital at Trichy or Geethanjalai Hospital, Trichy for immediate treatment.