KISHORBHAI MOHANBHAI MACHHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present group of applications are filed seeking temporary bail for a period of 12 weeks on the ground that the doctor has suggested the applicant to carry out by-pass surgery and by raising this circumstance, the applicant, who is in Sabarmati Jail right from 13.3.2020, has sought the temporary bail in all these applications.

(2.) With the consent of learned advocates, since common cause is projected in all these applications, the Court has taken up hearing of these applications conjointly.

(3.) Mr.A.R.Gupta, learned advocate, has submitted that the present applicant is suffering from heart ailment and the wife has rushed to the hospital with medical papers and the reports and considering the coronary artery disease, it is suggested that urgent by-pass surgery is required. Some of the medical papers have been attached with these applications and by referring to the same, a request is made that since the applicant is urgently required to be medically attended, some period be granted for temporary release to save the situation, especially in this pandemic crisis prevailing in the society.