DEVENDRA Vs. ALL INDIA INSTITUTE OF MEDICAL SCIENCES

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India has been preferred by the petitioners seeking direction to the respondent Nos. 2 and 3 to provide copies of the medical report and other reports in relation to treatment of Asharam @ Ashumal, who is admitted in AIIMS Hospital since 23/1/2024.

(2.) Said Asharam @ Ashumal, aged 85 years is stated to be convicted and is reported to be serving his sentence in Central Jail, Jodhpur.

(3.) The petitioner No. 1 claims himself to be the Manager of Ashram being run under the aegis of the patient (Asharam @ Ashumal) while petitioner No. 2 is sister of said patient.