PUSHPENDRA CHATURVEDI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Shri Ayur Jain, learned counsel for the applicant.

(2.) Shri Ajay Kumar Tamrakar, learned PL for the respondent/State.

(3.) Shri Ajay Kumar Tamrakar, learned PL submits that after giving him treatment at AIIMS Bhopal, applicant has been discharged to Sub Jail Maihar and he will be given treatment as per advice of the doctor locally. Applicant is suffering with psoriasis, which is a skin disorder for last 6-7 years as per prescription of Dr. Renu Roy.