PANKAJKUMAR SURENDRAKUMAR GIRDHARILAL OZA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed with a prayer that applicant be released on temporary bail for a period of two weeks for arranging money for operation of his father on suitable terms and conditions.

(2.) Heard learned advocate Mr. Ekant Ahuja for the applicant and learned AGP Mr. Meet Thakkar for the respondent - State.

(3.) It is submitted by learned advocate for the applicant that applicant - petitioner has been detained for alleged breach of Prevention of Anti-social Activities Act ("PASA" for short) and he has been detained at Central Jail, Rajkot pursuant to the detention order dated 28.10.2020 passed by the respondent No.2. It is submitted that petitioner has challenged the said order by filing Special Civil Application No.14552 of 2020 and this Court has issued rule on 06.11.2020 and directed that the matter be listed in seriatim as per the actual date of detention. At this stage, learned advocate for the applicant has referred the certificate dated 02.11.2020 issued by the concerned Doctor, wherein it is stated that father of the applicant is suffering from coronary artery disease and he advised him to undergo coronary angioplasty with stent implant. It is also stated that the procedure should be done as soon as possible on emergency basis otherwise his life is at risk. It is, therefore, urged that applicant be released on temporary bail. It is also stated that applicant is the only son and nobody else is there to look after his father.