JUDGEMENT
-
(1.) It is stated that the uncle of the Victim (Mahesh Singh) has been transferred to Tihar Jail.
At this stage, learned counsel appearing for the
family members of the victim has put in appearance and
states that since the victim has developed Pneumonia, her
mother now wants that she be shifted to All India Institute
of Medical Sciences (AIIMS) at New Delhi.
(2.) Before transferring the victim from Lucknow to Delhi, the opinion of the doctors at Lucknow shall be obtained as
to whether she is in a fit condition to be transferred to
Delhi. In case the doctors opine that she is in fit
condition to transfer, then she shall be transferred to
AIIMS at New Delhi.
(3.) In view of the request of the mother, we direct the State of Uttar Pradesh to airlift the victim by airambulance to Delhi and transfer her to AIIMS today itself,
if so permitted. The authorities at AIIMS are directed to
make necessary arrangements for her proper treatment and
care.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.