KANO DILIPBHAI GATIYA Vs. JAIL SUPERINTENDENT

JUDGEMENT

(1.) Thisisan application forwardedthrough jail by the applicant seeking temporary bail.

(2.) The grounds put-forth seeking temporary bail is that the applicant-convict has been suffering with several diseases such as High Blood Pressure, Urine problem, chest pain etc. On 19th June, 2020 we passed the following order.

(3.) The report today received from the jail authority indicates thus,