NARAYAN SAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal writ petition has been preferred by the petitioners with the following prayers:

(2.) Learned counsel for the petitioners submits that though the petitioners have preferred the present writ petition seeking the aforesaid relief, but he is pressing the present writ petition to the extent of the relief under clause (b) that the petitioner no.1 's father may be provided Ayurvedic Medical treatment, in case, any request is made by him.

(3.) Learned AAG while relying upon the letter dtd. 5/9/2023 sent by the Medical Officer Incharge of Central Jail, Jodhpur submits that the petitioner no.1 's father was earlier treated by Ayurvedic doctor and presently too, the State is ready and willing to provide such medical facility to the father of the petitioner no.1, in case so desired.