HANSABEN @ HINABEN GANDUBHAI VAKATAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Mr.H.K.Patel waives service of Rule on behalf of the respondent-State.

(2.) The present application is filed by the under- trial prisoner seeking temporary bail for a period of 90 days in connection with CR No.I-323 of 2009 registered with Rajkot Taluka Police Station, Rajkot on the ground of spinal surgery required on the applicant herself.

(3.) Learned Advocate for the applicant referred to the medical opinion issued by Dr.Hemang Vasavada of Madhuram Hospital.