MAHESHBHAI GANDUBHAI VAKATAR Vs. JAIL SUPERINTENDENT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. C.M. Shah, learned Additional Public Prosecutor, waives service of notice of rule for and on behalf of the respondent-State.

(2.) Present application has been moved, seeking extension of the order granted earlier on release of temporary bail. The report also is indicative of his medical condition to be referred to a Rheumatologist. On 27/8/2021, this Court passed the following order:

(3.) Ms. Gayatriba Jadeja, learned advocate for the applicant and Ms.C.M.Shah, learned Additional Public Prosecutor have been heard.