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Ensure every possible medical treatment to imprisoned FR. Stan Swamy as part of life saving measure and protection of his basic human rights: NHRC

As per the press release by NHRC dated 4-07-2021, the Chief Secretary, Government of Maharashtra has been issued a notice to ensure every possible medical treatment to imprisoned FR. Stan Swamy as part of life saving measure and protection of his basic human rights.

Background

The Commission has also called for a report in the light of the allegations made in the complaint and the treatment record of FR Swamy, who is very old and lodged in Taloja Jail, Navi Mumbai. This direction has come in continuation with the earlier order of the Commission wherein it had advised the State Government of Maharashtra to provide adequate medical care and treatment to Stan Swamy, who is hospitalized in Holy Family Hospital and submit a report within four weeks.

Earlier, the Commission had received a complaint on 16-05-2021 that FR. Stan Swamy (aged 84 years), lodged in Taloja Central Jail, Navi Mumbai was being denied medical facility during the COVID-19 period. It was also alleged that he had not been vaccinated yet and that there was no proper medical care in the jail hospital.

The Petitioner further alleged that the Majority of jail staff had tested Covid positive especially most of the kitchen staff. Number of under-trial prisoners had also contracted the corona virus and no RT-PCR tests were conducted there.


UPDATE: As per news reports, FR. Stan Swamy passes away [5-07-2021]


National Human Rights Commission

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