RAMESH Vs. STATE

JUDGEMENT

(1.) Pursuant to the filing of the above Habeas Corpus Petition, the petitioner came up with a miscellaneous petition in M.P. No. 1 of 2013. On 10.7.2013, we passed the following order in M.P. No. 1 of 2013 in H.C.P. No. 1265 of 2013:

(2.) The two reports are reproduced here under:

(3.) Though a reading of our order passed on 10.7.2013 might indicate that the Doctors appointed may be found to have exceeded their brief, we would not take offence, since it is apparent that they have been driven only by the cause of serving justice and nothing else.