- (1.) DURING course of hearing on the prayer for bail, a report was called for from RINPAS, Ranchi, regarding mental condition of the appellant, which has been received.
(2.) SEEN the report dated 09/03/2011. It appears that the appellant is suffering from 'Paranoid Schizophrenia' and he has been advised regular treatment and follow up. It is also opined that the patient is mentally fit for discharge. In the circumstances, the Jail Superintendent, Birsa Munda, Jail Hotwar, Ranchi, will take back the appellant and will see that he is treated as advised by the Doctors of RINPAS and regular follow up is done. The Jail Superintendent will also see that the medicines prescribed by the Doctors of RINPAS is procured and be given to the appellant regularly. Put up this appeal after six months.
(3.) LET this order be communicated to the Medical Superintendent, RINPAS, Ranchi and the Jail Superintendent, Birsa Munda Jail, Hotwar, Ranchi through FAX by the office.;