- (1.) Heard Sri. Pankaj Patel, learned counsel for petitioner, Sri. R.C. Tewari, learned counsel for respondent and perused the record.
(2.) With the consent of parties, the writ petition is decided at the admission stage.
(3.) Learned counsel for petitioner submits that one Sri. S.K. Awasthi who was imprisoned in Central Jail, Naini, Allahabad, in pursuance of the directions issued by Chief Judicial Magistrate, Allahabad in compliance of the order dated 22.04.2008 passed by this Court in Miscellaneous Writ Petition No. 5335 of 2008, fallen ill, so in order to provide medical treatment, hospitalized in Swaroop Rani Nehru Hospital, Allahabad w.e.f. 10.05.2008 to 13.05.2008 and on 13.05.2008 during his treatment. And respondent No. 1/Vijay Singh who was posted as Bandi Rakshak in Central Jail, Naini was deputed in the security duty of prisoner S.K. Awasthi in the hospital along with other personnel.;