JAYPALSINH BAGHUBA PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of Rule on behalf of the respondent ?State.

(2.) The present application is filed by the under ? trial prisoner seeking extension of temporary bail granted by this Court by order dated 15.04.2020 in Criminal Misc. Application No.5987 of 2020 and thereafter, which was extended from time to time by the Co ?ordinate Bench.

(3.) Learned Advocate for the applicant has relied upon the certificate issued by Ramani General Hospital dated 01.06.2020 indicating that the applicant is suffering with urinary tract infection and needs hospitalization for one week. It is submitted that infact the applicant is hospitalized at the present.