LAWS(BOM)-2022-1-138

SACHIN SURESH PATOLE Vs. STATE OF MAHARASHTRA

Decided On January 21, 2022
Sachin Suresh Patole Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Pursuant to an order passed by this Court, on 17/1/2022, the learned APP has placed on record appellant 's medical report issued by the Medical Officer, Kolhapur Central prison dtd. 17/1/2022 as well as the report from the Government Medical College and Hospital, Miraj, Department of M.R.I.

(2.) Heard Ms Jayashri Tripathi, learned Counsel for the applicant.

(3.) Medical report issued by the Medical Officer, Kolhapur Central prison dtd. 17/1/2022 indicates that the convict had complained of backache with tingling over hip area, weakness, unable to walk without support, difficulty in passing urine and incontinence of motion.