SHIVRAJBHAIAAPBHAIKHAVAD Vs. STATEOF GUJARAT

JUDGEMENT

(1.) The applicant, who is arrested in connection with C.R.No.I-61 of 2017 registered with Sayla Police Station, Surendranagar for the offence punishable under section 302 , 325 , 326 , 323 , 324 , 504 , 114 of IPC and Section 135 of the Gujarat Police Act and at present is in jail, has prayed for his release on temporary bail for 30 days for the reasons stated in the application.

(2.) I have heard Shri R.D.Chauhan, Advocate for Ms.Manjula Chauhan, learned counsel for the applicant, Ms.Nisha Thakore, learned APP for the respondent State and Dr.Vaishal Shah, Medical Officer at C.U.Shah Medical Hospital, Surendranagar, whose presence was required by order of this Court dated 27.05.2020. Dr.Shah has informed the learned APP that the applicant was given treatment on 20.05.2020 and was thereafter discharged.

(3.) Learned counsel for the applicant submitted that the applicant had been released on temporary bail earlier and he had surrendered in time whenever released. He further submitted that on account of Tuberculosis, the applicant needs special care and attention for some period so as to recover and counter the effect of the high medication being given and such care can be taken at his residence.