ALA RAMJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. K. H. Baxi, the learned A.P.P. appears and waives service of Rule. Heard the learned Advocate Mrs. S. S. Patel and the learned A. P. P.

(2.) The short but important question arising for our consideration in this Misc. Criminal Application is :- "Whether it is safe and advisable for any Court and for that purpose any authority to place implicit reliance upon a Medical Certificate issued in the name of any sick person regarding his disease which do not describe the identification mark as well as bear thumb impression or signature of such person ?

(3.) The petitioner-convict Ala Ramji by this Misc. Criminal Application has prayed this Court to grant extension of parole leave for 21 days on the ground of his wife Smt. Kuverben Ala suffering from an abdominal pain and that there were no male members in his family to manage for her treatment, operation etc. In support of this, the petitioner-convict has annexed a Medical Certificate issued by Dr. N. N. Bhadarka of Bhuj.