SANICCHAR ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This case is taken up through video conferencing.

(2.) The present writ petition was initially filed for issuance of direction upon the respondents to immediately and forthwith make arrangement of specialized treatment for the petitioner's wife in some higher specialized centre like AIIMS or Medanta, as her condition was deteriorating every day and she was slipping into comatose for want of specialized treatment. Further prayer was made for issuance of direction upon the respondent no.1 to arrange financial and logistical support to the victim lady so that she could be shifted immediately to a higher specialized centre like AIIMS, Delhi or Medanta, Gurugram.

(3.) However, during pendency of the writ petition, the victim died on 22/5/2019 during her treatment in RIMS, Ranchi. Subsequently, an interlocutory application being I.A. No.7782 of 2019 was filed on behalf of the petitioner (husband of the victim) to incorporate certain more prayers in the writ petition, which are as follows:-