HARSH BHARATBHAI DODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for temporary bail by the applicant in CR.No.I-15 of 2020 registered with Nilambaug police station, District: Bhavnagar. On account of father of the applicant being diagnosed with cancer, according to this Application, he needs to make financial arrangement and for accompanying the father for treatment and reports etc, he needs to be enlarged on temporary bail.

(2.) The trial is going on, where all panch witnesses are examined. The complainant and other witnesses are yet to be examined. The doctor's report also has come and he confirms that father of the applicant is undergoing cancer treatment. He has cancer of larynx and has been already taken radiation from 28.05.2020. He has to undergo 33 to 35 radiations.

(3.) Having heard both the sides and noticing the material on record, the applicant's father since is already diagnosed with cancer and as the applicant is the only son, he should be allowed to be with his father for some time. The Court cannot be oblivious of the fact that the trial is going on and he is allegedly involved in serious offence. Moreover, his father has retired as Assistant Manager at Government Circuit house. Therefore, it is quite likely that he would be reimbursed the amount which he spends for his treatment for which the presence of the present applicant will not be necessary and, therefore, for a limited time period for him to be with the parents, as he is the only son, the Court is inclined to consider his case for the period of two weeks.