FARUK MOHMMAD BHANA(MP) Vs. JAIL SUPERINTENDENT

JUDGEMENT

(1.) Heard learned advocate Mr.Dipak Sindhi for the applicant and learned Additional Public Prosecutor Ms.Jirga Jhavri for the respondent authority.

(2.) The applicant-convict, by filing the present application, prayed for temporary bail on the ground that he has undergone three major operations of kidney stone and prostate at the Civil Hospital, Ahmedabad. It is stated in paragraph-2.3 of the application that on 16th July, 2020 the applicant was hospitalized at Civil Hospital, Ahmedabad and operations between 15th July, 2020 and 18th July, 2020 came to be performed on him. It was submitted by learned advocate that the applicant that in view of these operations the applicant has been facing lot of difficulties and not finding it convenient to properly treat himself after the operations in the jail. He submitted that if he can be released temporarily, he can be with the family members and follow up treatment can be done.

(3.) On 28th July, 2020 we required learned Additional Public Prosecutor to verify the cause. Pursuant to the said order, learned APP has today made available to us medical report-cum-certificate dated 29th July, 2020 by the Medical Officer, Ahmedabad Central Jail which reflects on the cause pleaded by the applicant.