IMTIYAZ AHMAD DAR Vs. STATE

JUDGEMENT

(1.) Petitioner is under-trial prisoner and is presently lodged in Central Jail Srinagar. He has filed this petition with the prayer that respondents be directed to take steps for allowing him to take the examination for the course "Moulvi Fazi" which is commencing from 17th Feb. 2010. It is further prayed that respondents be directed to provide necessary medical aid to the under-trial (petitioner) as he is suffering from kidney ailment.

(2.) Heard Id counsel for petitioner. Considered the matter.

(3.) Ld counsel for the petitioner has referred to the report of the Medical officer which suggest that petitioner has 8 mm stone :n calculi of right kidney and left kidney Gr-IIIrd hydronephrosis. Ld counsel further submitted that the petitioner-under-trial prisoner in order to save his life requires immediate medical treatment which may include performing of surgery. It is fu rther submitted that the petitioner under-trial has filed application form for taking the Moulvi Fazil examination for which admit card has already been issued in his favour. The ld counsel referred to the documents to substantiate the pleas raised.