KHOKHAR ISMAIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Ms.Khusbu Vyas, learned advocate for the applicant, after relying upon two orders passed on 24.06.2020 in Criminal Misc.Application No.8464 of 2020 and in Criminal Misc.Application No.8477 of 2020, submitted that on the same ground the present applicant has been granted temporary bail. Thus, she stated that the principle of parity should be made applicable in the present case. She further submitted that the Court should consider the fact which had been presented before the co ­ordinate bench in both these matters.

(2.) Prior to making any such observation with regard to the report produced by the Hashot Police Station, Dist:Bharuch, learned advocate for the applicant submitted that it is quite strange that within a day an adverse report from the police is placed on record of the present case. She also alleged that it is under the influence and threat of the complainant the said Doctor has denied the fact of Sick Leave Certificate produced on record.

(3.) Mr.Pranav Trivedi, learned APP assuring the Court to place on record the report place in Criminal Misc.Application No.8464 of 2020 and Criminal Misc.Application No.8477 of 2020, he further submitted that on the instructions of this Court, the said documents produced on record more particularly, Annexure ­B (Page No.8) was verified by the police and the statement of the Doctor dated 25.06.2020 was recorded by Mr.D.R.Gadhavi, Police Inspector, Hanshot Police Station, Dist:Bharuch.