SHABIR AHMAD SHAH Vs. STATE

JUDGEMENT

(1.) Detenue Shabir Ahmad Shah presently lodged in District Jail, Kathua pursuant to detention order No. DMS/PSA/73/2009 dated 9.2.2010 is stated to be suffering from various ailments. In support whereof, number of prescriptions are available on the record.

(2.) The respect to the liberty is precious and is constitutionally guaranteed and at the same time what should be respect to the life is quite understandable.

(3.) It is vehemently projected that the ailments of the detenue are such which may likely have adverse impact on his life. Specialized treatment is imperative and is bounden duty of the authorities concerned to extend the same to the detenue.