MT. OINAM ONGBI BIMOLA DEVI, M/O OINAM ROMEO SINGH OF PISHUMTHONG OINAM Vs. THE STATE OF MANIPUR AND ANR.

JUDGEMENT

(1.) ON the prayer of the learned Counsel Shri Ashok Potsangbam for the Petitioner, the application is treated as one under Section 482 Code of Criminal Procedure and Article 227 of the Constitution of India. As agreed to by the learned Counsel of both the parties, the case is finally heard on merit. Heard the learned Counsel Shri Ashok Potsangbem and the learned public Prosecutor.

(2.) THE matter is very simple. It is the case of the Petitioner that despite direction of the learned Chief Judicial Magistrate, Manipur Central, to provide medical treatment to Sri Oinam Romeo Singh, an under -trial prisoner, arrested in connection with F.I.R. Case No. 50 (4) 82 Nambol P.S., under Sections 121, 121 -A, 307 I.P.C. 25(a) Arms Act and 13 U.A.P. Act, no medical treatment has yet been given. The Medical officer, in -charge of the Manipur Central Jail Hospital, Imphal, in his letter dated 3.11.1982 addressed to the Superintendent, Manipur Central Jail, Imphal states in clear terms that the under trial prisoner O. Romeo Singh is unable to stand and walk due to malunion of the fracture left shaft of famur with posterior angulation and shorting of about 2". The letter further states that the fracture was caused by bullet injury and as such he should be referred to an orthopaedic surgeon of a well equipped hospital for proper treatment and care.

(3.) IN the circumstances, the authority, the Respondents herein, the State of Manipur and the Superintendent of Manipur Central Imphal, are hereby directed to provide medical treatment to under -trial prisoner Shri O. Romeo, (prisoner) within 15 days from the receipt of this order. The Superintendent of Manipur Central Jail is further directed to report to the Chief Judicial Magistrate, Central for due compliance of this order. In case, medical treatment be not proved to him, the Chief Judicial Magistrate Central, is directed to release him on bail, subject to execute of bond of Rs. 5,000/ - with two sureties in the like amount of the satisfaction of the learned Chief Judicial Magistrate, Manipur, Central, to enable him to have medical treatment at his own cost. Hard copy of this order to the Secretary (Home), Government of Manipur and the Superintendent of Central Jail, Manipur, for Compliance.