KANO DILIPBHAI GATIYA Vs. JAIL SUPERINTENDENT

JUDGEMENT

(1.) This Court on 15.06.2020, passed the following order,

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

(3.) We have heard learned APP and also looked at the remarks sent by the jail authority. He has spent 5 years and 6 months in jail and on couple of occasions he had been granted temporary bail for his own illness. Let the details be obtained of his family and also the ground realities for this Court to pass other and further orders in relation to his ailments which have been specified in the certificate sent by the jail authority as he is desirous of getting his treatment done from private doctors. A responsible police person shall be sent for the purpose of ascertaining the details.