LAWS(MANIP)-2019-5-38

PUKHRAMBAM PREMLATA Vs. STATE OF MANIPUR

Decided On May 14, 2019
Pukhrambam Premlata Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) Heard Mr. M.Gunedhor, learned counsel for the applicant and Mr. H. Samarjit, learned PP for the State.

(2.) The prayer in this Misc. Application is as follows:-

(3.) The present application has been filed on the basis of medical advice/ discharge summary dated 4.4.2019 where the date of check-up has been fixed on 18.5.2019 at 12:00 at OPD 3 for further treatment.