VINUBHAI SHANABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Ronak Raval, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent?State. By consent, Rule is fixed forthwith.

(2.) The applicant has taken out this application through jail seeking temporary bail for a period 30 days on the ground of affliction of ailment.

(3.) Learned APP placed medical paper, which has been taken on record and requested to obtain instructions under order dated 23th January, 2018. Pursuant thereto the learned APP has placed on record the medical certificate dated 25.01.2018. After going through the same, it appears that the affliction of aliment on applicant are borne out, and in case, if the applicant desires for obtaining the treatment at the private hospital, the same cannot be unjustified.