NIRBHEY SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CONVICT Nirbhey Singh has sent this petition by post and the same was treated as criminal writ petition. He has contended therein that for the last 4/5 years he was suffering from some orthopaedic trouble and he was sent to Civil Hospital, Bhatinda for examination and treatment but Civil Surgeon, Bhatinda wrote back to the jail authorities that he should be sent to some Orthopaedic Hospital. According to the petitioner proper arrangement for his treatment is available at Amritsar, and he should be sent to the hospital at Amritsar for treatment. That could be possible by his transfer to Central Jail, Amritsar. Despite repeated opportunities for the purpose, no reply has been filed by the State for four dates. Still more time is sought for filing reply. I do not think that if in the given circumstances State is required to be given more indulgence for furnishing a reply on this simple point. They very fact that no reply is forthcoming for such a long time is sufficient to make me believe that what has been said in the petition perhaps is correct. State is not going to lose anything if this life convict is transferred from Central Jail, Bathinda to Central Jail, Amritsar where in case of need he can be got treated from S.G.T.B. Hospital through orthoapedic specialists. The State of Punjab is therefore directed to transfer Nirbhey Singh from Central Jail, Bhatinda to Central Jail, Amritsar at the earliest. This writ petition be informed through jail authorities. Order accordingly.