PANKAJAVALLI Vs. SUPERINTENDENT CENTRAL PRISON CHANCHALGUDA HYDERABAD

JUDGEMENT

(1.) A telegram datd 8-11-2000 sent to the Hon'ble the Chief Justice of this Court by one Smt. Pankajavalli, the petitioner herein, who is the widow of Late C. K. Dhananjaya, was treated as taken up writ petition by this Court and notice was ordered to the respondents herein.

(2.) The telegram sent by the petitioner reads as follows :

(3.) In response to the notice issued by this Court, a counter affidavit was filed on behalf of the Superintendent, Central Prison, Chanchalguda, Hyderabad, the 1st respondent herein, sworn to by one A. Siva Prasad, who is the Superintendent (FAC) of Central Prison, Hyderabad. The material portion of the said counter affidavit reads as follows :"It is submitted that the husband of the petitioner i.e., the accused R. P.No. 6503 C. K. Dhananjaya, s/o Narayana Rao, Aged : 50 years, was an accused in CC No. 108/99 u/s. 85(a) (e) and (g) of E.S.I. Act, 1948 and was remanded to the Central Prison, Hyderabad on 18-1-2000 by the Hon'ble Special Judge for Economic Offences, Hyderabad. The Medical Officer of the Central Prison examined the prisoner and advised the authorities to send the prisoner to Osmania General Hospital, Hyderabad, due to his ill-health. The prisoner was shifted to Osmania General Hospital, Hyderabad immediately on 19-10-2000 for necessary medical examination and treatment. The Superintendent, Osmania General Hospital, Hyderabad informed the 1st respondent office that the prisoner is under treatment and his condition is serious vide Lr. No. RC/MRD/MC/Prisoner/2000, dated 27-10-2000. Basing on the medical report, this office has requested the Hon'ble Special Judge for Economic Offences, Hyderabad for the release of accused on medical grounds vide the office Lr. No. CPH/RC-III/14849/2000, dated 28-10-2000. The Hon'ble Court has ordered for released of the accused forthwith as the accused health condition was serious in nature, vide Hon'ble Court Order Dis. No. 1660/Spl. J/EOC/2000, dated 28-10-2000. Accordingly the accused was released from Osmania General Hospital, Hyderabad on 28-10-2000, as per the orders of the Hon'ble Court. A copy of letter addressed to the Superintendent, Osmania General Hospital, Hyderabad regarding release of accused is also enclosed, for perusal. The relatives of the accused were informed by phonogram and Automex Message and also informed to the Station House Officer, Sadasivapet Police Station, Medak. A telephonic message (information) in person also given to the Station House Officer, Sadasivapet Police Station, which is near to the residence of the accused.It is submitted that the respondents authorities have taken all necessary precautions. There are no valid grounds for grant of any relief. It is prayed that this writ petition may be closed".