JUBEDABEN IBRAHIMBHAI BELIM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of the respondent-State.

(2.) The present application for temporary bail filed by the applicant on the ground of her own medical condition.

(3.) It is the case of the applicant that she fell down in the jail and sustained fracture of femur bone left side, for which, the operation was also performed on 20/4/2022 and iron rod is inserted. Accordingly, the applicant requires complete bed rest and special diet. The applicant has approached the Sessions Court Rajkot, by way of application being Criminal Misc. Application No. 816 of 2022, which came to be rejected vide order dtd. 15/4/2022 by the Sessions Court, Rajkot.