CHINTAN JAIN Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard Mr. SA Hussain, learned counsel for the petitioner. Also heard Mr. M. Haloi, learned retainer counsel for the respondent CBI.

(2.) In this writ petition, under Article 226 of the Constitution of India, the petitioner- Sri Chintan Jain, son of Nayan Chandra Jain, resident of Athak Awas, 115-A, Gandhinagar, West Boring Canal Road, Patna, Bihar has prayed for issuing a Writ of Mandamus, directing the Jail Authority of the Central Jail, Guwahati, to allow him to get admitted in a private hospital of his choice, within the locality of Guwahati at his own cost, for his further treatment, pursuant to his release from the Gauhati Medical College and Hospital (GMCH), on his personal bond.

(3.) The factual background leading to filing of the present petition is briefly stated as under :-