AJAY AJIT PETER KERKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Order dtd. 06/06/2023 reveals that the Applicant was suffering from heart ailment. Superintendent of Jail was directed to ensure that the Applicant is provided medical treatment and if necessary, to shift him to any other Government Hospital and to submit the report regarding health condition of the Applicant.

(2.) Learned APP has placed on record medical report issued by Chief Medical Officer, Mumbai Central Prison, Mumbai, a perusal of which reveals that the Applicant is suffering from Dyspnoea on exertion, easy fatigability and palpitation, that he is a case of chronic stable angina with ejection fraction 30-35% and that he is being managed conservatively at present. The medical report further indicates that Doctor has advised to conduct CAG. However, the Applicant was not willing to do it at Sir J.J. Hospital.

(3.) Learned counsel for the Applicant states that since 2014, the Applicant was under the treatment of Dr. Pravin Amin, Bombay Hospital and that he would like to continue his treatment under the same Doctor at Bombay Hospital at his own costs. He seeks reduction of escort charges.