Allow Cookies!
By using our website, you agree to the use of cookies
The Broadcast Audience Research Council (BARC) Chief Executive Officer was transferred from JJ hospital to the Taloja central jail. Mr. Partho, submitted a petition to stay the said transfer to the Bombay High Court but the court refused to intervene in the said transfer.
The matter was heard by Justice PB Naik and did not grant permission for the petitioner's bail on the ground of ill-health as the Public Prosecutor assured that the petitioner will be treated in the prison itself. The case is relating the Television rating Scam and the petitioner had moved a bail application to the district court, while the application was still pending the court the petitioner moved for an interim order in the HC on the ground of ill-health. He prayed to be shifted to the PD Hinduja Hospital for his treatment. He was represented by Advocate Arjun Sigh Thakur, who produced the video of him taking on a stretcher to the jail, to prove that his client was unfit to be shifted to the prison.
The petitioner pressed on his health conditions and subsequent problems that could arise if he is shifted to prison. For which the PP Deepak Thakre replied that the prison health examination officers are competent enough to take care of the health conditions of the petitioner, and also assured that he will be shifted to a private hospital if his health condition worsens. After hearing both the submissions the court did not sense the necessity to intervene in the transfer. And held that the petitioner can be transferred to the jail where the jail doctors will be treating him. However, the court asked for the old medical records of the petitioner and to submit the subsequent reports on his heath on 26th January 2021. The matter is listed for hearing on Monday.
86540
103860
630
114
59824