MADHURI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned senior counsel Mr. R. S. Deshmukh, at length.

(2.) By order dated 27.10.2020, since the temporary bail order was extended time to time, this Court has called the report of the Superintendent of Sub District Hospital, Vaijapur through the Civil Surgeon about the work assigned and performed by the applicant Dr. Madhuri Waghmare and further whether Sub District Hospital, Vaijapur would require her services in future.

(3.) The Superintendent of Sub District Hospital, Vaijapur by communication dated 02.12.2020, reported that the applicant Dr. Madhuri Waghmare came to be relieved from the hospital on 27.07.2020 and she had worked in the said hospital from 04.06.2020 to 27.07.2020.