JAFARMIYA HASANMIYA SAIYED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant To The Order Passed In Criminal Misc.Application No.15547 of 2016 and allied matters by this Court in Criminal Misc. Application No.15547 of 2016 the Registrar General's Office vide letter dated 05.12.2016 entrusted inquiry to Mr.V.M.Jani, Vigilance Inspector, Vigilance Cell, Gujarat High Court. Previously, Vigilance Inspector Mr.R.D.Vaja was conducting this inquiry of present case. There are total 97 Criminal Misc. Applications. The learned advocate Mr.Jignesh N.Hajare has enclosed photocopy of case papers of the treatment received by the relatives of the prisoners of the different jails of Gujarat from V.S.Hospital and U.N.Mehta Hospital which were obtained after paying necessary fees and getting name and address of the patients written on the case papers from the hospitals and thereafter, produced them before the Court and obtained temporary bail granted/rejected for the prisoners. The report of the Vigilance Officer is placed before this Court.

(2.) This Court (Coram: Mr.Justice G.B.Shah, J) on 11.7.2016 passed the following order :- <FRM>JUDGEMENT_226_LAWS(GJH)4_2017_1.html</FRM> <FRM>JUDGEMENT_226_LAWS(GJH)4_2017_2.html</FRM> <FRM>JUDGEMENT_226_LAWS(GJH)4_2017_2.html</FRM>

(3.) As Per Order Passed By Coordinate Bench Of this Court and direction given to the Vigilance Officer he has made inquiry and submitted his report in connection of the orders passed by this Court.