ADIL MANZOOR MIR Vs. U.T OF J&K

JUDGEMENT

(1.) This is an application filed by the detenue seeking a direction to the Superintendent Central Jail KoteBalwal, Jammu, to provide requisite treatment to the detenu, who, as per the learned counsel for the petitioner, is not well.

(2.) The application for the reasons stated therein is allowed, and the respondent no. 6 i.e. Superintendent Central Jail, KoteBalwal, Jammu, where the detenu is lodged, is directed to get the petitioner medically examined and provided the medical treatment he deserves.

(3.) The application is disposed of. WP(Crl) 561/2022: