MANUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent- State.

(2.) This application has been filed for the purpose of seeking temporary bail for a period of 60 days mainly on the ground that the applicant was reported and is infected with COVID-19, as a result of which admitted in the hospital for treating by the jail authority.

(3.) It has been submitted that recently, the applicant was again tested but, has been found negative in test report. However, the latest test report has not been provided to the applicant by the jail authority. It has been submitted that the doctors at hospital as per the protocol, would be discharging him from the hospital and would be shifted to jail again and would be advised to keep in isolation for 14 days which has been ordinarily advised to all the patients, who are discharged from COVID-19. An apprehension is shown that the applicant may not be attended properly in the jail and is again got infected in the jail and on the contrary, if no isolation is available to the applicant then, he would be danger to other jail inmates also and, therefore, considering this set of circumstance of present applicant, a request is made to grant him temporary bail at least to see that for a period of 14 days, he may be provided home isolation.