DEEPAK ATMARAM INGLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE returnable forthwith. ' Heard by consent of parties.

(2.) A letter was received by this Court from the petitioner Deepak Atmaram Ingle, Prisoner no. 2460, who was lodged in Amravati Central prison for undergoing his sentence. The letter was treated as Writ Petition. The learned counsel appearing for the petitioner was appointed by the Legal Aid Committee to present the petitioner before this Court.

(3.) THE petitioner came to be convicted by the Court of Sessions, Akola for having committed offence under Section 354 read with section 511 of Indian Penal Code by judgment and Order dated March 22, 2002 and came to be lodged in Central Prison, Amravati to undergo his sentence. The petitioner was given training and thereafter was working in the tailoring section of the jail. During the time the petitioner was working on cotton ginning machine, he met with an accident where his left arm broke at two places. He was sent to Irwin hospital and advised to undergo surgery for insertion of rod. The jail authorities instead of providing proper medical treatment to the petitioner/prisoner ignored their responsibility because of which the petitioner suffered disability to his left arm.