@JUDGMENTTAG-ORDER
N.I. Singh, J.@mdashOn the prayer of the learned Counsel Shri Ashok Potsangbam for the Petitioner, the application is treated as one u/s 482
Code of Criminal Procedure and Article 227 of the Constitution of India. As agreed to by the learned Counsel of both the parties, the case is
finally heard on merit. Heard the learned Counsel Shri Ashok Potsangbem and the learned public Prosecutor.
2. The matter is very simple. It is the case of the Petitioner that despite direction of the learned Chief Judicial Magistrate, Manipur Central, to
provide medical treatment to Sri Oinam Romeo Singh, an under-trial prisoner, arrested in connection with F.I.R. Case No. 50 (4) 82 Nambol
P.S., under Sections 121, 121-A, 307 I.P.C. 25(a) Arms Act and 13 U.A.P. Act, no medical treatment has yet been given. The Medical officer,
in-charge of the Manipur Central Jail Hospital, Imphal, in his letter dated 3.11.1982 addressed to the Superintendent, Manipur Central Jail, Imphal
states in clear terms that the under trial prisoner O. Romeo Singh is unable to stand and walk due to malunion of the fracture left shaft of famur with
posterior angulation and shorting of about 2"". The letter further states that the fracture was caused by bullet injury and as such he should be
referred to an orthopaedic surgeon of a well equipped hospital for proper treatment and care.
3. An under-trial prisoner is a human being and citizen of India; and he is also entitled to the facility for medical treatment direct to rules in the Jail
Manual and law of the land. In the instant case, when the medical officer, in-charge of the Hospital, reports that he should be referred to
orthopaedic (sic) of a well equipped hospital for proper treatment and the authority concerned should have taken a prompt action to provide
medical treatment to him. Even otherwise, on humanitarian ground, the authority concerned was expected to provide medical treatment to him in
such a case, without waiting for direction and order from the Court. The Chief Judicial Magistrate, Central, had, however, already directed the
authority to provide medical treatment but the order has not been compliance with as yet.
4. In the circumstances, the authority, the Respondents herein, the State of Manipur and the Superintendent of Manipur Central Imphal, are hereby
directed to provide medical treatment to under-trial prisoner Shri O. Romeo, (prisoner) within 15 days from the receipt of this order. The
Superintendent of Manipur Central Jail is further directed to report to the Chief Judicial Magistrate, Central for due compliance of this order. In
case, medical treatment be not proved to him, the Chief Judicial Magistrate Central, is directed to release him on bail, subject to execute of bond
of Rs. 5,000/- with two sureties in the like amount of the satisfaction of the learned Chief Judicial Magistrate, Manipur, Central, to enable him to
have medical treatment at his own cost. Hard copy of this order to the Secretary (Home), Government of Manipur and the Superintendent of
Central Jail, Manipur, for Compliance.
5. The petition is disposed of accordingly.