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Judgment
4 paragraphs · 274 wordsRajiv Narain Raina, J
Prayer in this petition is for issuance of a writ in the nature of Mandamus for grant of emergency parole to the petitioner.
The petitioner was on parole from 04.09.2019 to 03.10.2019. While on parole, he received two bullet injuries, for which he was treated at the Metro Heart Institute, Sector 16-A, Faridabad. Surgeries were performed on 17.09.2019 and the bullets were removed. The discharge summary has been placed on record as Annex P2. The patient was discharged on 21.09.2019 in a stable condition on medication as recorded in column: Post Operative Course. There has been injury to the liver like liver laceration with minimal hemoperitoneum. The petitioner did follow up three days after surgery and was advised for one week rest and stitches removal after one week. That period is long over. The petitioner has surrendered before the jail authorities on expiry of his parole period. He has approached this Court for another round of temporary release on parole citing his medical condition and that he needs follow up treatment at home. There are two reasons which persuade me in declining the request. Firstly releasing him on parole is dangerous to him and secondly he can be treated by the jail doctors as and when needed if the patient complains to the jail authorities and the jail doctors advise, then it will be the duty of the jailor to ensure that the petitioner gets his follow up treatment at Metro Heart Institute where the surgery was performed. He may also not be given any jail work till he recovers.
With these observations and directions, the petition is disposed of.