KAMAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present applications are filed for regular bail on the ground of medical condition of the applicant.

(2.) It is a case where in the earlier round of applications for bail, this Court was not inclined to entertain such applications with a liberty to move afresh at later point of time. However, the present applications are moved even on the ground of medical ailment suffered by the applicant.

(3.) Learned advocate for the applicant submitted that the applicant has a history of being diabetic was beaten by a poisonous snake within the jail premises, as a result of which, symptoms of gangring are now seen in his leg. He has drawn attention of this Court to the photographs to indicate the extent of spread and therefore, the prays for immediate intervention.