SC: Confirmation of an Auction Sale Does Not Bar Judicial Scrutiny of Reserve Price Valuation  ||  Supreme Court Sets Aside Conviction of Four Men in a 1998 Gang Rape Case  ||  Supreme Court: Privy Purse Privileges of Princely Rulers are Not Enforceable Legal Rights  ||  Delhi HC: Repeated Court Summons May Distress and Re-Traumatize Child Sexual Assault Victims  ||  Jammu and Kashmir High Court: Labeling Someone as a Terrorist Associate Amounts to Defamation  ||  Delhi HC: Setting Aside or Altering a Judge’s Order by a Higher Court Doesn’t Affect Their Integrity  ||  Delhi High Court: Accused Cannot be Faulted For Smart Replies; Interrogator Must be Sharper  ||  Supreme Court: Belated Jurisdictional Challenge Impermissible After Participation in Arbitration  ||  Supreme Court: Failure to Prove Specific Overt Acts of Each Unlawful Assembly Member Not Fatal  ||  Supreme Court: Parental Salary Alone Cannot Determine OBC Creamy Layer Status    

Madras High Court: Every Prisoner Has the Right to Periodic Medical Checkups under Article 21 - (26 Feb 2026)

CRIMINAL

The court observed that “We hold that every prisoner has a right to have a periodical medical check up which would fall within the scope of Article 21 of the Constitution of India. Such check ups alone will indicate who is suffering from what condition,”.

Tags : PRISONER   PERIODIC MEDICAL CHECKUPS   RIGHT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved