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Judgment
7 paragraphs · 278 wordsAjay Mohan Goel, J
ASI Bhom Prakash, IO Police Station Sadar, Solan, District Solan, HP, present with case record.
Learned Additional Advocate General has filed the latest status report in terms of the order passed by the Court on 21.12.2022. Relevant portion of the report reads as under:-
“The above-said accused has a history of drug user and he was tested for HBsAg and anti HCV and found positive (Hepatitis B and Hepatitis C are serious liver infections caused by the hepatitis B and C virus that are preventable by a vaccine and medicines).
At present, the above-said accused is under treatment from the IGMC Shimla Gastr OPD. The HCV-RNA (Viral load) was not detected (low viral load). The concerned specialist has prescribed multi-vitamins and advised follow- up after 03 weeks. In the past, many inmates (drug users) also tested positive for Hepatitis B and Hepatitis C or both, and their treatment had been completed from the IGMC Shimla Gastro OPD during the period of being lodged in this jail.”
Having perused the report of the Medical Officer, this Court is of the considered view that no case is made out for the release of the petitioner on medical grounds as the health of the petitioner is being looked after by the Jail Authorities and appropriate medical treatment is being provided to him.
Faced with this situation, learned Counsel for the petitioner, under instructions, submits that then she may be permitted to withdraw this petition, but liberty may be reserved to the petitioner to approach this Court subsequently, if so advised. The petition is accordingly permitted to be withdrawn, with liberty as prayed for.