NHRC asks Maharashtra Chief Secretary to ensure every possible medical treatment to the imprisoned FR. Stan Swamy as part of life saving measure and protection of his basic human rights

New Delhi, 4th July, 2021

The National Human Rights Commission, NHRC, India looking into the complaint alleging serious health condition of imprisoned FR. Stan Swamy( 84yrars), has today issued a notice to the Chief Secretary, Government of Maharashtra, calling upon him to ensure that every possible efforts are made in providing him proper medical care and treatment as part of life saving measure and protection of his basic human rights. 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 Govt. of Maharashtra to provide adequate medical care and treatment to Stan Swamy, who is hospitalized in Holy Family Hospitalsnd submit a report within four weeks.

Earlier, the Commission had received a complaint on 16 th May, 2021 that FR. Satn 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.

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