KASAMBHAI ABUBHAI BHOKAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.R.C.Kodekar, Ld. APP waives service of rule for the respondent-State.

(2.) The applicant has prayed for temporary bail for a period of 20 days but at the time of arguments, Ld. Counsel Shri Parekh submitted that he does not want temporary bail and he wants the applicant-accused to be taken in hospital of his choice for proper treatment and for that, the applicant-accused be taken to the doctor under police escort at his cost.

(3.) There is no question of granting such request as no such prayer was made by the applicant-accused in his application. The only prayer made in the application is that he may be taken at Bombay Hospital of Dr.Chandolkar. From the impugned order passed by the Learned Judge rejecting his application for temporary bail, it appears that the Learned Judge has observed that as and when the applicant had real problems then the Jail Authority may shift him to the Government Hospital either at Jamnagar or Ahmedabad.