JUHI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and learned Counsel for the State.

(2.) This matter was mentioned at 1:30 p.m. before rising of the Court for the lunch recess as an extremely urgent matter relating to a fundamental right to life and to medical treatment. The Court directed it to be placed for admission immediately in the post lunch possession.

(3.) The Petitioner is stated to be the sister of one Raj Kumar Singh who is an H.I.V. positive patient. He is critically ill and is admitted in the Patna Medical College Hospital (P.M.C.H.), Patna, B.A. Guzari Ward and is unable to sign the papers of the case. His sister therefore pursues the writ application on his behalf.