RAJU ROOPCHAND KRISHNANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed by the applicant, through his wife, seeking temporary bail for a period of 60 days, on the ground of the applicant's own medical treatment for recovery of his health.

(2.) Learned Additional Public Prosecutor has produced before this Court a Certificate dtd. 26/10/2022 from the Medical Officer, Ahmedabad Central Jail, Ahmedabad with regard to the medical health of the applicant which states that the applicant is in continuous follow-up and in routine OPD by the Medical Officer and Physician at the Jail Dispensary.

(3.) To the above, on perusal of the Certificate, learned Advocate for the applicant submits that the treatment appears to have been given only till 6/8/2022.